NARAYAN CHANDRA DEY Vs. STATE OF WEST BENGAL & ORS.

JUDGEMENT

(1.) This writ application is directest against the order as contained in Annexure F at page 37 which is quoted below:-

(2.) Mr. Bose, the learned Advocate duly assisted by Mr. Kalyan Kumar Bandopadhyay, the learned Advocate appearing for the petitioner while assailing the orders as indicated above claimed and contended that pursuant to the impugned orders, the respondent namely, the Director of Health Service, sought to regularise the order by passing an order dated Sept. 8th/9th, 1987. The said order is quoted below:-

(3.) Again on Sept. 18, 1987 the Surgean-Superintendent passed an order which reads thus:-