PRESIDENT, GOVERNING BODY, MALDA COLLEGE Vs. KAUSHIK MISHRA

JUDGEMENT

(1.) The matter is being taken up on urgent basis, upon being assigned by the Hon ble the Chief Justice to this Bench.

(2.) At the outset, we find certain defects in the appeal, which are curable in nature. In so far as the report on limitation not being able to be furnished due to non-supply of the certified copy of the impugned order, we dispense with the filing of the certified copy in view of the extreme urgency involved and hereby hold that since it is evident that the order was passed only yesterday, that is, on January 22, 2026, the appeal is well within time.

(3.) In so far as the defects in the Vakalatnama are concerned, we direct the appellants to file proper Vakalatnama by January 28, 2026 and the order passed hereinbelow shall be subject to such filing.