Calcutta High Court (Appellete Side)
Bose Institute And Another vs The State Of West Bengal And Others on 20 August, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
20/08/2013
(50)
M.D.
W.P. 23872 (W) of 2013
Bose Institute and Another
vs.
The State of West Bengal and Others
Mr. D. Saha Ray
Mr. Indranath Mitra
Mr. Pavel Das
.. for the petitioners
Mrs. Chandreyi Alam
Mr. Sudhanshu Shekhar Basu
.. for the respondent no.6
Mrs. Senjuti Sengupta .. for the proforma respondent Mr. Sahabuddin Sardar Mr. Murari Chakrabarty .. for the State The petitioners complain of the inaction on the part of the police authorities to stop the unruly agitation indulged in by the respondent no.6 at the gates of the Bose Institute, which impedes the access to the Institute and is a continuing nuisance thereat.
The principal allegations are against the respondent no.6 who was employed by a security agency engaged by the Institute. The respondent no.6 claims to be entitled to be treated as a direct employee of the Institute and says that the agitation is for such purpose.
2W.P. No. 23872 (W) of 2013 is disposed of by directing the Officer-in-Charge, Amherst Street Police Station to ensure that there is no agitation put up by the respondent no.6 or any other person within 50 metre of any gate or entrance to the Institute. The respondent no.6 or other agitating workmen may indulge in lawful trade union activities provided there is no slogan- shouting or intimidation or misbehaviour or any impediment created to the free ingress to and egress from the Institute in any manner.
There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)