LUXMI TUNGA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) I am told by the learned advocate of the petitioner and other learned advocate Mr. Sudipta Dasgupta appearing in some of the similar matters that the order of CBI enquiry directed by this Court has been affirmed by the Division Bench. Thus there is no impediment now for investigation by CBI in the subject matter of this matter. Therefore, I direct (1) Mr. Pranab Kumar Bandopadhyay presently O.S.D. Minister-in-Charge, Parliamentary Affairs,

(2.) Mr. Tapas Panja, Senior Law Officer in the Education Department, (3) Mr. Alok Kumar Sarkar who was the Deputy Director, School Education (G.A.), West Bengal and (4) Mr. Sukanta Acharya, Joint Secretary and Private Secretary of the Ministerin-Charge, to attend C.B.I. Office today by 4 P.M. and C.B.I. will start interrogating them from today itself and C.B.I. will file a short report tomorrow at 2 P.M. as to the progress of the matter.