MITHU RANI DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Though we heard the matter substantially on the other day and fixed the same for further hearing today, at this juncture, Mr. Tapan Kumar Mukherjee, learned Additional Government Pleader, informs us that another writ petition containing the identical point is pending before the Division Bench presided over by D. Datta and P.P. Banerjee, JJ and the same has been heard in part. Our attention is drawn to the order dated 20th September, 2018 passed in MAT 714 of 2018 wherefrom it appears that similar point was involved in the said writ petition and since the matter is kept part heard, in order to avoid any conflicting decision to operate in the filed, we thought to release the matter so that the instant writ petitions may also be heard by the same bench.

(2.) While proceeding to do so, the learned advocate appearing for the College Authority in both the writ petitions intervened when the petitioner asked for interim protection as the same was also extended by the other Division Bench in the said writ petitions.

(3.) A plea has been taken by the learned advocate appearing for the College Authority that the petitioner has no locus standi to maintain the writ petition having not suffered any prejudice nor an order effecting his right and also the writ petition itself is not maintainable as no demand justice was made.