SUPREME COURT OF INDIA

Before:- G.T. Nanavati and S. Rajendra Babu, JJ.

Civil Appeal No. 12796 of 1996. D/d. 27.8.1998.

State of W.B. and others - Appellants

Versus

Ajoy Kumar Banerjee - Respondent

For the Appellants :- Tapas Ray, Sr. Advocate, Rajesh Srivastava and H.K. Puri, Advocates.

For the Respondent :- A.K. Ganguli, Sr. Advocate, Ranjan Mukherjee, Advocate.

Constitution of India, Articles 136 and 226 - Insignificant issues - Solitary post of protocol officer in High Court - Important questions of Law declined to be decided since additional burden likely to fall on State Government was insignificant.

[Para 1]

JUDGMENT

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.

Order accordingly.