Proposal for the appointment of following 9 Advocates as Judges of the Calcutta High Court:

Advocates

1. Dibyendra Narayana Ray
2. Jaytosh Majumdar
3. Sagar Bandyopadhyay
4. Amitesh Banerjee
5. Raja Basu Chowdhury
6. Manju Bhuteria
7. Vineeta Meharia
8. Lapita Banerji and
9. Sakya Sen

On the basis of interaction, the material on record and having regard to all relevant factors, the Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ. is of the considered view that S/Shri (1) Jaytosh Majumdar, (2) Amitesh Banerjee, (3) Raja Basu Chowdhury, (4) Smt. Lapita Banerji and (5) Sakya Sen (mentioned at Sl. Nos. 2, 4, 5, 8, and 9 above) are suitable for being appointed as Judges of the Calcutta High Court.

As regards (1) Dibyendra Narayana Ray, (2) Sagar Bandyopadhyay, (3) Smt. Manju Bhuteria and (4) Ms. Vineeta Meharia, (mentioned at Sl. Nos.1, 3, 6 and 7 above), having regard to the material on record and all relevant factors, the Collegium is of the considered view that their cases deserve to be remitted to the High Court. The Collegium resolves to recommend accordingly.

Collegium resolves to recommend that S/Shri (1) Jaytosh Majumdar, (2) Amitesh Banerjee, (3) Raja Basu Chowdhury, (4) Smt. Lapita Banerji and (5) Sakya Sen, Advocates, be appointed as Judges of the Calcutta High Court. Their inter se seniority be fixed as per the existing practice.

Proposal for appointment of following two Advocates as Judges of the Calcutta High Court:

Advocates

1. Shri Ranajit Chatterjee and
2. Shri Kausik Chanda.

The above recommendation was made by the then Acting Chief Justice of the Calcutta High Court on 10-01-2019, in consultation with his two senior-most colleagues.

On the basis of interaction, the material on record and having regard to all relevant factors, the Collegium is of the considered view that Shri Kausik Chanda, Advocate (mentioned at Sl. No. 2 above) is suitable for being appointed as Judge of the Calcutta High Court.

As regards Shri Ranajit Chatterjee, (mentioned at Sl. No.1 above), having regard to the material on record and all relevant factors including the fact that his average net professional income is below the prescribed income limit, the Collegium is of the considered view that his name deserves to be remitted to the High Court. The Collegium resolves to recommend accordingly.

Therefore, Collegium resolved to recommend Shri Kausik Chanda, Advocate as Judge of the Calcutta High Court.


[Collegium Resolution dt. 24-07-2019]

Supreme Court of India

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