STATE OF WEST BENGAL Vs. AJOY KUMAR BANERJEE
LAWS(SC)-1998-8-122
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on August 27,1998

STATE OF WEST BENGAL Appellant
VERSUS
AJOY KUMAR MUKHERJEE Respondents

JUDGEMENT

- (1.) The learned counsel for the State of West Bengal wanted to raise some important questions of law in this appeal:but, in view of the fact that there is only one post of Protocol Officer in the High Court and the additional financial burden likely to fall upon the State Government will be insignificant, we do not think it proper to decide those questions in this appeal. We, therefore, dismiss this appeal.;


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