SUNIL GANGOPADHYAY & ORS. Vs. CALCUTTA MUNICIPAL CORPN. & ORS.
LAWS(CAL)-1999-10-49
HIGH COURT OF CALCUTTA
Decided on October 13,1999

Sunil Gangopadhyay And Ors. Appellant
VERSUS
Calcutta Municipal Corpn. And Ors. Respondents

JUDGEMENT

Satyabrata Sinha, ACJ. - (1.) This writ application in the nature of a Public Interest Litigation has been filed by the petitioners questioning a policy decision on the part of the Calcutta Municipal Corporation to grant appointment on the ground of descent.
(2.) The petitioners herein are well known Bengali Literature. International Film Actor, reputed cricketer, footballer, popular Bengali singer Chairman of Haldia Petro-Chemicals. editor of a leading Bengali Daily "Ajkaal" and an evening daily "Sandhya Aajkaal" and screen actor respectively. They have raised a question as regard the validity or the constitutionality of certain settlements entered into by and between the authorities of the Calcutta Municipal Corporation and its workmen and/or special regulation for employment of dependent of the Corporation.
(3.) The fact of the matter is not in dispute.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.