DIRECTOR GENERAL OF HEALTH SERVICES Vs. BIKASH CHATTERJEE
LAWS(CAL)-1968-11-10
HIGH COURT OF CALCUTTA
Decided on
November 11,1968
DIRECTOR GENERAL OF HEALTH SERVICES,BIKASH CHATTERJEE
Appellant
VERSUS
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH,BIKASH CHATTERJEE
Respondents
Referred Judgements :-
FIRM SRINIWAS RAM KUMAR VS. MAHABIR PRASAD [REFERRED TO]NOHIRIA RAM NOHIRIA RAM VS. UNION OF INDIA [REFERRED TO]
MADHAV LAXMAN VAIKUNTHE VS. STATE OF MYSORE [REFERRED TO]
STATE OF BOMBAY VS. F A ABRAHAM [REFERRED TO]
STATE OF MYSORE VS. M H BELLARY [REFERRED TO]
DIVISIONAL PERSONNEL OFFICER SOUTHERN RAILWAY MYSORE VS. S RAGHAVENDRACHAR [REFERRED TO]
BIJOY RANJAN VS. B C DAS GUPTA PRESIDENT GOVERNING BODY STATE MEDICAL FACULTY OF WEST BENGAL [REFERRED TO]
Cited Judgements :-
B L BHATIA VS. INDIAN STANDARDS INSTITUTION [LAWS(DLH)-1973-8-9] [REFERRED]DELHI DEVELOPMENT AUTHORITY VS. JAI SINGH [LAWS(DLH)-2009-4-46] [REFERRED TO]
S N SHARMA VS. RAJA BALWANT SINGH COLLEGE [LAWS(ALL)-1992-1-76] [REFERRED TO]
GHANASHYAM MISRA VS. ORISSA ASSOCIATION OF SANSKRIT LEARNING [LAWS(ORI)-1969-12-3] [REFERRED TO]
J.N. SIRKER VS. UNION OF INDIA AND OTHERS [LAWS(HPH)-1975-9-28] [REFERRED TO]
JUDGEMENT
RAY, J. -
(1.)These two appeals were heard one after another.
(2.)The two appeals from the judgment and order of Mitra, J. dated 2 August, 1966.
(3.)In appeal No.28 of 1968 the appellant is Bikash Chatterjee and in appeal No.37 of 1967 the appellants are Director General of Health Services, Director, Central Drugs Laboratory and the Union of India. The Council of Scientific and Industrial Research is the respondent in both the appeals. For the sake of brevity the appellants in appeal No.37 of 1967 will be referred to as the Drugs Laboratory and the respondent Council of Scientific and Industrial Research will be referred to as the Council; and the appellant in appeal No.28 of 1968 will be referred to as Chatterjee.
(2.)The two appeals from the judgment and order of Mitra, J. dated 2 August, 1966.
(3.)In appeal No.28 of 1968 the appellant is Bikash Chatterjee and in appeal No.37 of 1967 the appellants are Director General of Health Services, Director, Central Drugs Laboratory and the Union of India. The Council of Scientific and Industrial Research is the respondent in both the appeals. For the sake of brevity the appellants in appeal No.37 of 1967 will be referred to as the Drugs Laboratory and the respondent Council of Scientific and Industrial Research will be referred to as the Council; and the appellant in appeal No.28 of 1968 will be referred to as Chatterjee.
Copyright © Regent Computronics Pvt.Ltd.