KUNAL SAHA Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) The instant writ petition has been filed in the Original side of this Hon'ble Court in relation to the awarding of the D.Sc. honorary degree to the respondent no.2 by the respondent no.1 i.e., the University of Calcutta.

(2.) The facts of the case are that the writ petitioner has filed a petition against the University of Calcutta/ respondent no.1 and one Dr. Sukumar Mukherjee/ respondent no.2 on the grounds that there has been gross abuse of power by the Calcutta University by granting the respondent no.2 with a degree of Doctorate in Science (D.Sc.).

(3.) The controversy involved in the proceeding originates form the death of Anuradha Saha, the deceased wife of the writ petitioner on 28/5/1998 due to gross negligence by respondent no.2 owing to which the writ petitioner lodged a complaint before the State Council alleging medical negligence on part of the respondent no.2 under the Bengal Medical Act, 1914. However, by an order dtd. 18/6/2002, the State Council exonerated the respondent no.2 of the charges following which the writ petitioner filed a petition registered as W.P No. 1357 of 2002 (Dr. Kunal Saha v. The West Bengal Medical Council) challenging the order of the State Council which was dismissed by the High Court as well as the Supreme Court.