Calcutta High Court: The Full Bench of Rajesh Bindal, ACJ and I.P. Mukerji, Harish Tandon, Soumen Sen and Subrata Talukdar, JJ., in furtherance to the order passed on 19-08-2021 which had directed the constitution of SIT to monitor the investigation of specific categories of cases monitored by a retired Hon’ble Supreme Court Judge, appointed a retired Chief Justice of a High Court stating non-availability of a retired

Supreme Court Judge to take up the assignment.

The Full Bench stated that justice Manjula Chellur, retired Chief Justice of this Court was requested to take up the assignment which was graciously accepted and accordingly she has been appointed to monitor the SIT.

The Court as an interim measure State Government has been asked to pay a sum of 10 lakhs to her for the assignment and it was made clear that she will be entitled to travel from her place of stay to any place in connection to the work assigned and stay, which is befitting to a Chief Justice. All arrangements for her travel and stay would be looked upon by the Chief Secretary of the State of West Bengal.[Anindya Sundar Das v. Union of India, WPA (P) 143 of 2021, order dated: 03-09-2021]


Suchita Shukla, Editorial Assistant has reported this brief.

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