Calcutta High Court (Appellete Side)
Pg (Rajesh Nemu vs The State Of West Bengal & on 10 September, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
38 10.09.2014 W.P.5089(W) of 2014
pg (Rajesh Nemu vs. The State of West Bengal &
Ors.)
Mr. Pratip Chatterjee
Mr. Goutam Banerjee............for the petitioner
Mr. Rabindranath Mahato......for the State
Mr. Biswaroop Bhattacharya....for the respondent no.2
None appears for the West Bengal Council of Higher Secondary Education (hereafter the 'Council') despite service, as it appears from the affidavit-of-service already on record.
Mr. Biswaroop Bhattacharya, learned advocate, who generally appears for the Council is present in Court. He has been requested to enter appearance on its behalf. The Council shall regularise his engagement.
Since the Council has already been served, the petitioner shall not be required to serve any further copy of the writ petition on Mr. Bhattacharya.
Mr. Bhattacharya shall obtain instructions regarding the fate of the application for post publication scrutiny made by the petitioner on June 08, 2013.
Put up the writ petition on Wednesday next (17.09.2014) under the same heading.
(DIPANKAR DATTA,J.) 2