Gopa Das (Sen) v. State Of West Bengal And Others

Ashis Kumar Chakraborty, J.:— On March 12, 2019, this Court directed the respondent no. 8, namely, the Principal, Shibpur Dinabandhu Institution (College) to be personally present before this Court today.

2. From the affidavit of service, it appears that the respondent no. 8 has received a copy of the said order dated March 12, 2019. However, the respondent no. 8 is not present before this Court.

3. Accordingly, the hearing of this application is adjourned till March 27, 2019.

4. The respondent no. 8 shall be personally present before this Court on March 27, 2019.

5. The petitioner will communicate this order to the respondent no. 8 by speed post as well as by electronic mail.

6. It is made clear that if the respondent no. 8 is not present before this Court on the next date of hearing, this Court will be constrained to take coercive step against the respondent no. 8.

7. The petitioner shall also communicate this order to the respondent no. 3.

8. It appears that in spite of communication of the earlier order dated March 12, 2019 even the respondent no. 3 is also not represented before this Court.

9. Accordingly, Mr. Swapan Dutta, learned Advocate, who normally represents the Director of Public Instruction, is requested to appear in the matter and represent the respondent no. 3. The appointment of Mr. Dutta, learned Advocate, be regularised by the respondent no. 3.

10. The petitioner shall forthwith serve a copy of the writ petition on Mr. Dutta.