State of West Bengal & Ors. Vs. Ajoy Kumar Banerjee (27 August 1998)

G.T. Nanavati,.

Rajendra Babu.

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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