Sulaiman Mondal Vs State Of West Bengal & Ors.
.... issued on 8th August, 2017 and the respondent no.6 was treated as OBC-A category and from a document at page 61 of the said report dated 9th December, 2020 it further appears that the respondent no.6 joined the post on 16th August, 2017. Under ‘OBSERVATION’ as contained in the report of the Sec ...
Calcutta High Court (Appellete Side)
Renuka Mali Vs State Of West Bengal & Ors
.... e application made by the appellant for proper fixation of his pay was contrary to law or not. In such context, it observed as follows: “6. The Tribunal misdirected itself when it treated the appellant’s claim as “one time action” meaning thereby that it was not a continuing wrong based on ...
Calcutta High Court (Appellete Side)
Mousumi Roy Vs State Of West Bengal & Anr.
.... d down certain guidelines to be followed by an Executive Magistrates while exercising their jurisdiction under Section 111 of Cr.P.C. The Court held:- “……..The learned Executive Magistrate henceforth will adhere to the following guidelines in case such persons who are in custody are directe ...
Calcutta High Court (Appellete Side)
Bhaskar Roy Choudhury Vs Sukanya Biswas & Anr.
.... trument of operation or harassment. When there are materials to indicate that a criminal proceeding is manifestly attended with mala fides and proceeding is maliciously instituted with an ulterior motive, the High Court will not hesitate in exercise of its jurisdiction under Section 482 CrPC to ...
Calcutta High Court (Appellete Side)
Neeta Kumari Vs Union Of India & Ors.
.... n of Act .— [(1) It applies, in the first instance,— (a) to every establishment being a factory, mine or plantation including any such establishment belonging to Government and to every establishment wherein persons are employed for the exhibition of equestrian, acrobatic and other perform ...
Calcutta High Court (Appellete Side)
Rosedale Garden Apartment Owners Association Vs New Town, Kolkata Development Authority & Ors.
.... 27th August, 2009 was taken for determining the alleged deviations and the petitioners also prayed for restoration of the nature and character of the complex as depicted in the Original HIDCO Plan. Third, the NKDA revised plan is also contrary to the Development Agreement executed by HIDCO in fa ...
Calcutta High Court (Appellete Side)
K.P. Gopa Kumar Vs State Of West Bengal & Ors.
.... f the court and contrary to justice and public policy for a party to re-litigate the same issue which has already been tried and decided earlier against him. The re-agitation may or may not be barred as res judicata. But if the same issue is sought to be re-agitated, it also amounts to an abuse o ...
Calcutta High Court (Appellete Side)
Kausik Majumdar Vs State Of West Bengal & Ors.
.... 5. In the case of Trigun Chand Thakur v. State of Bihar, reported in (2019) 7 SCC 513, this Court upheld the view of a Division Bench of the Patna High Court which held that a teacher of privately managed school, even though financially aided by the State Government or the Board, cannot maintain ...
Calcutta High Court (Appellete Side)
Suman Biswas And Ors. Vs State Of West Bengal & Anr.
.... and further de-facto complainant and her husband on contrary used abusive languages and threated to the functionaries of the said school. 9. Under the above facts and circumstances, it indicates the complaint lodged by the de-facto complainant is on retaliation of her transfer order which i ...
Calcutta High Court (Appellete Side)
M/S Amit Mines Private Limited Vs Steel Authority Of India Limited And Others
.... well. 31. In Unitech Limited (supra), the Supreme Court observed that presence of an arbitrary clause within a contract between a State instrumentality and a private party does not operate as an absolute bar to availing remedies under Article 226.If the State instrumentality violates its co ...
Calcutta High Court (Appellete Side)
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