LAXMI TUNGA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. S. P. Sinha responded to the call of CBI 8 hours late and reached CBI office at about 11:15 p.m. yesterday and CBI asked him certain questions in respect of the irregularities and illegalities in giving appointment to the post of Group D staff, which is the subject-matter of this writ application, till 2:30 a.m. today.

(2.) CBI is made a party in this writ application. I direct the learned advocate of the petitioners to add CBI a party respondent in this proceeding here and now.

(3.) Learned advocate for Mr. S. P. Sinha, has submitted that Mr. Sinha got the news of summoning him by CBI in compliance with the order of this court at about 7:30 p.m. but Mr. Sinha has stated in reply to question no. 1 before the CBI that at about 2 p.m. he received the order.