Calcutta High Court (Appellete Side)
Rural Development Bank Ltd. & Ors vs Amit Das & Ors on 14 August, 2023
Author: Arijit Banerjee
Bench: Arijit Banerjee
14.08.2023
Item No.23
Court No.6.
S. De
F.M.A. 135 of 2022
With
I.A. No. CAN/1/2021
I.A. No. CAN/2/2021
West Bengal State Co-operative Agriculture and
Rural Development Bank Ltd. & Ors.
Vs.
Amit Das & Ors.
Mr. Malay Kumar Roy,
...for the appellants.
Mr. Firdous Samim,
Ms. Gopa Biswas,
Ms. Payel Shome,
Ms. Sampriti Saha,
Ms. Purba Mukherjee,
...for the respondent no.1/writ petitioner.
Learned advocate for the appellants has relied on the following three decisions in support of his contention that the respondent/writ petitioner is not eligible for compassionate appointment in terms of the Notification dated December 3, 2023 :
i) 2022 0 Supreme (CAL) 862 (Uttam Kumar Barui Vs. State of West Bengal & Ors.)
ii) 2020 7 SCC 617 (N.C. Santhosh Vs. State of Karnataka & Ors.)
iii) 2019 3 SCC 653 (State of Himachal Pradesh Vs. Shashi Kumar) 2 Learned advocate for the respondent/writ petitioner says that he would like to consider those decisions and come back.
Let also a copy of the Notification dated December 3, 2023, be made available by learned advocate for the appellants to learned advocate for the respondent/writ petitioner.
List the matter once again on August 21, 2023.
(Arijit Banerjee, J.) (Apurba Sinha Ray, J.)