Calcutta High Court (Appellete Side)
Partha Sarathi Das vs The State Of West Bengal & Ors on 11 June, 2013
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
03 WP No. 5342 (W) of 2010
11.06.2013
pg.
Partha Sarathi Das Vs. The State of West Bengal & Ors.
Mr. Rudranil De Mr. Ziaul Haque ... For the petitioner Mr. Harun al Rashid ... For the State Mr. Anindya Bhattacharyya ... For the Council Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the petitioner participated in the 2006 recruitment process for the post of Assistant Teacher under the District Primary School Council, Murshidabad. Considering the pleadings made in the writ petition, this writ petition can be disposed of at this stage itself with a direction upon the Chairman, District Primary School Council, Murshidabad, to take appropriate steps in accordance with law, provided the petitioner has been found to be successful in the selection process and provided, of course, he is otherwise eligible to be considered for being selected to the post-in-question. 2 Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)