RAJESH CHANDRA GHOSH Vs. STATE OF W B

JUDGEMENT

(1.) This is an appeal against a judgment and order of a learned single Judge dated 20 December, 1991 passed in Civil Rule No. 4449 (W) of 1978.

(2.) A writ application was moved way back in the year 1978, to be precise on 20 July, 1978, when a Rule was issued and an interim order made by His Lordship, Mr. Justice N.C. Mukherjee (as His Lordship then was). Eventually, the said writ application was heard on merits and thehrg was concluded on or about 11 June, 1985 and the judgment was delivered after a lapse of five and a half years thereafter, to be precise again, on 20 December, 1991.

(3.) The facts and circumstances on the basis of which the said writ application was moved_,could thus be put in a short compass.