Supreme Court - Daily Orders
The State Of West Bengal vs Confederation Of State Government ... on 14 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.60 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22628-
22630/2022
(Arising out of impugned final judgment and order dated 20-05-2022
in WPST No. 102/2020 22-09-2022 in RVW No. 159/2022 22-09-2022 in
CAN No. 1/2022 passed by the High Court At Calcutta)
THE STATE OF WEST BENGAL & ANR. Petitioner(s)
VERSUS
CONFEDERATION OF STATE GOVERNMENT EMPLOYEES, WEST BENGAL &
ORS.Respondent(s)
(IA No.182175/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENTLIST
IA No. 182175/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 14-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. A.K. Behera, Sr. Adv.
Mr. Sanjay Basu, Adv.
Mr. Piyush Agrawal, Adv.
Mr. Amit Bhandari, Adv.
Mr. Nipun Saxena, Adv.
Mr. Srisatya Mohanty, Adv.
Ms. Anju Thomas, Adv.
Mr. Rohan Sharma, Adv.
Mr. Utsha Das Gupta, Adv.
Ms. Shrivalli Kajaria, Adv.
Mr. Sanjeev Kaushik, Adv.
Ms. Mantika Haryani, Adv.
Signature Not Verified
Mr. Shreyas Awasthi, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2023.07.17
Mr. Himanshu Chakravarty, Adv.
13:34:35 IST
Reason: Ms. Ripul Swati Kumari, Adv.
Mr. Bhanu Mishra, Adv.
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Mr. Devvrat Singh, Adv.
Ms. Muskan Surana, Adv.
Ms. Astha Sharma, AOR
For Respondent(s) Mr. Bikash Ranjan Bhattacharya, Sr. Adv.
Mr. Rauf Rahim, AOR
Mr. Firdous Samim, Adv.
Mr. Ali Asghar Rahim, Adv.
Mr. Prabir Chatterjee, Adv.
Mr. Nurul Islam, Adv.
Ms. Gopa Biswaw, Adv.
Ms. Mousumi Hazra, Adv.
Mr. Rajit Lal Moitra, Adv.
Mr. Soumya Dasgupta, Adv.
Mr. Siddhartha Sankar Mandal, Adv.
Mr. Haridas Das, Adv.
Mr. Sayan Banerjee, Adv.
Mr. Debasish Kar, Adv.
Ms. Abhra Mukherjee, Adv.
Mr. Aloke Roy Choudhury, Adv.
Ms. Anindita Roy Choudhury, Adv.
Mr. Kallol Basu, Adv.
Mr. Sumon Banerjee, Adv.
Mr. Mrinal Kanti Sardar, Adv.
Mr. Dilip Kumar De, Adv.
Mr. Suprobhat Bhattacharya, Adv.
Mr. Durga Bhusan Mukherjee, Adv.
Ms. Debolina Banerjee, Adv.
Mr. Vishwajit Neogi, Adv.
Mr. Debanjan Mitra, Adv.
Mr. Avijit Chakraborty, Adv.
Mr. Amlan Kumar Mukherjee, Adv.
Mr. Arindam Mukherjee, Adv.
Mr. Ambu Bindu Chakraborty, Adv.
Mr. Prantosh Chandra Payl, Adv.
Mr. Suranjan Paul, Adv.
Mr. Binoy Ghosh, Adv.
Mr. Alauddin Sardar, Adv.
Mr. Partha Narayan Chakraborty, Adv.
Mr. Shyamapada Mukherjee, Adv.
Mr. Tapan Kumar Mukherjee, Adv.
Mr. Sandip Paul, Adv.
Mr. Subhas Debnath, Adv.
Mr. Sudip Sanyal, Adv.
Mr. Dhiman Basak, Adv.
Mr. Nilmoni Biswas, Adv.
Mr. Ananda Mohan Kundu, Adv.
Mr. Manas Parbat, Adv.
Mr. Gobinda Chandra Baidya, Adv.
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Mr. Dilip Kumar Saha, Adv.
Mr. Malay Bhattacharya, Adv.
Ms. Salony Bhattacharya, Adv.
Mr. Amitava Ghosh, Adv.
Mr. Subrata Mukhopadhyay, Adv.
Ms. Saswati Bandyopadhyay, Adv.
Ms. Payel Shome, Adv.
Ms. Aritra Bhattacharyya, Adv.
Ms. Sampriti Saha, Adv.
Ms. Purba Mukherjee, Adv.
Mr. Uddyam Mukherjee, AOR
Ms. Bansuri Swaraj, Adv.
Mr. Siddhesh Kotwal, Adv.
Mr. Guddu Singh, Adv.
Mr. Swapnil Pattanayak, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Nihar Dharmadhikari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matter pertains to Dearness Allowance and other allowances for the employees under West Bengal Government. The matter would require extensive consideration. Therefore, the matter be posted for hearing in the month of November, 2023.
(DEEPAK JOSHI) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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