LAWS(CAL)-2023-4-227

MADHUSUDAN PRAMANIK Vs. CHIEF EXECUTIVE OFFICER (ADMINISTRATION & FINANCE) INDIAN STATISTICAL INSTITUTE

Decided On April 05, 2023
Madhusudan Pramanik Appellant
V/S
Chief Executive Officer (Administration And Finance) Indian Statistical Institute Respondents

JUDGEMENT

(1.) This instant appeal has been preferred by the appellants/writ petitioners assailing the Judgement and Order dated the 17th day of January 2022 passed by the Hon'ble Single Bench in the writ petition being WPA 15068 of 2021.

(2.) The petitioners to the writ petition are the appellants in the instant appeal in the same sequence.

(3.) The prayer before the Hon'ble Single Bench was a direction commanding the respondent authorities to cancel or withdraw the Memo. dtd. 3/8/2019, declaring the petitioners barred on the ground of age and further commanding the respondents to allow the petitioners to participate in the selection process for appointment as Assistant Cooks in the Indian Statistical Institute (hereinafter referred to as ISI).