LAWS(CAL)-2010-5-85

ARUP BHATTACHERJEE Vs. KAMAKHYA PRASAD BANDYOPADHYAY

Decided On May 20, 2010
Arup Bhattacherjee Appellant
V/S
Kamakhya Prasad Bandyopadhyay Respondents

JUDGEMENT

(1.) These two writ applications W.P.S.T. No.400 of 2009 and W.P.S.T. No.542 of 2009 arose out of challenge of common order dated 22nd April, 2009 passed in Original Application No. 1456 of 2001 by the West Bengal Administrative Tribunal. Those have been heard analogously.

(2.) The writ application W.P.S.T. No. 400 of 2009 was filed by the private respondents of said Original Application, whose appointments were cancelled by the learned Tribunal below.

(3.) Other writ application W.P.S.T. No. 542 of 2009 was filed by the State respondents whose decision appointing the said private respondents was set aside.