Calcutta High Court (Appellete Side)
Mithu Mondal vs The State Of West Bengal And Ors on 31 March, 2023
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
8 31.03.2023
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
gd
WPA/19848/2021
(ASSIGNED)
MITHU MONDAL
VS
THE STATE OF WEST BENGAL AND ORS.
Mr. Srijib Chakraborty,
Mr. Somnath Adhikari,
Mr. Biswajit Sarkar
..for the Petitioner.
Mr. Tapan Kumar Mukherjee,
Ms. Saheli Mukherjee
..for the State.
On behalf of the respondents, a further judgment
reported in (2014) 16 SCC 187 (Ranjan Kumar and Others v. State of Bihar and Others) is cited for the proposition that to challenge the selection process the petitioner has to make all the selected candidates as parties to the writ petition.
The matter is adjourned and shall appear on 28th April, 2023 to enable the learned Advocate for the petitioner to consider this judgment and distinguish the same, if necessary.
(Arindam Mukherjee, J.) 2 qq