SRI BAPPA CHAKRABORTY Vs. REGISTRAR GENERAL
LAWS(CAL)-2021-3-5
HIGH COURT OF CALCUTTA
Decided on
March 08,2021
Sri Bappa Chakraborty
Appellant
VERSUS
REGISTRAR GENERAL
Respondents
Referred Judgements :-
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]UNION OF INDIA VS. CYNAMIDE INDIA LIMITED [REFERRED TO]
GENERAL OFFICER COMMANDING IN CHIEF VS. SUBHASH CHANDRA YADAV [REFERRED TO]
S B MATHUR VS. CHIEF JUSTICE OF DELHI HIGH COURT [REFERRED TO]
H S S K NIYAMI VS. UNION OF INDIA [REFERRED TO]
SALES TAX OFFICER VS. SHREEDURGA OIL MILLS [REFERRED TO]
A P POLLUTION CONTROL BOARD II VS. PROF M V NAYUDU RETD [REFERRED TO]
SHARMA TRANSORT REP VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. PROMOTERS AND BUILDERS ASSOCIATION [REFERRED TO]
PROMOTERS ALIAS BUILDERS ASSOCIATION OF PUNE VS. PUNE MUNICIPAL CORPORATION [REFERRED TO]
UNION OF INDIA VS. B S DARJEE [REFERRED TO]
THE ACCOUNTANT GENERAL, M P VS. S K DUBEY [REFERRED TO]
SELVI J. JAYALALITHAA VS. STATE OF KARNATAKA [REFERRED TO]
JUDGEMENT
RAJASEKHAR MANTHA,J. -
(1.)Considering the urgency pleaded by the petitioner in the application filed under CAN 2 of 2020, the instant writ petition is
taken up for hearing via video conference.
(2.)Accordingly, the application being CAN 2 of 2020 is disposed of.
(3.)The short question that arises for consideration in the instant writ application is interpretation of Rule 5(3) of the Notification of the High Court dated 28th August, 1986 issued by the Chief Justice under Article 229(2) of the Constitution of India. The said Notification concerns the promotion to the post in the category of Upper Division Assistant and Superintendent Grade- II in the General Branch and to the Category of Assistant Court Officer in the Technical Branch (Part-I) and to the category of Centenary Librarian or Librarian in Technical Branch (Part-II).
(2.)Accordingly, the application being CAN 2 of 2020 is disposed of.
(3.)The short question that arises for consideration in the instant writ application is interpretation of Rule 5(3) of the Notification of the High Court dated 28th August, 1986 issued by the Chief Justice under Article 229(2) of the Constitution of India. The said Notification concerns the promotion to the post in the category of Upper Division Assistant and Superintendent Grade- II in the General Branch and to the Category of Assistant Court Officer in the Technical Branch (Part-I) and to the category of Centenary Librarian or Librarian in Technical Branch (Part-II).
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