DIRECTOR CHITTARANJAN NATIONAL CANCER INSTITUTE Vs. BISWANATH BAGCHI

JUDGEMENT

(1.) This appeal is directed against a judgement and order dated 11th June, 1993 passed by a learned single Judge of this court in Civil Order No. 14597(W)/92 whereby and whereunder the writ application filed by the petitioner was allowed.

(2.) Shortly stated the fact of the matter is as follows:

(3.) There existed two institutes known as Chittaranjan National Cancer Institute and Chittaranjan Cancer Hospital. The institute was formed by the Prime Minister of India, Health Minister of Government of West Bengal and other high officials as would appear from the Memorandum of Association thereof. The said Society was registered under the Society Registration Act. The aforementioned Chittaranjan Cancer Hospital was amalgamated with the Institute (hereinafter referred to as the Institute) with the objects mentioned in the Memorandum of Association.