Calcutta High Court (Appellete Side)
Archita Dhar Banerjee vs The State Of West Bengal & Ors on 22 March, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
22.03.2013.
sn
W.P. No. 8254(W) of 2013
Archita Dhar Banerjee
Versus
The State of West Bengal & Ors.
Mr. Debabrata Saha Roy,
Mr. Indranath Mitra
...For the Petitioner.
Mr. Kamalendu Ghosh,
Mr. Raja Ghosh
...For the State.
This writ application is filed by the petitioner for a direction
upon the respondent No.7 to take steps for registration of the
name of the petitioner for upgradation in Bachelor of Education (B.Ed.) in terms of the Departmental Order No.84(83)‐SE(EE)/10M‐ 6/09 Pt‐I dated June 15, 2012 issued by the Government of West Bengal, School Education Department (Elementary Education Branch). An application dated August 29, 2012 submitted by the petitioner before the respondent No.7 is still pending.
I direct the respondent No.7 to take a decision in respect of the above application of the petitioner in accordance with law within a period of six weeks from the date of communication of this order.
I make it clear that I have not entered into the merits of this case and all points are kept open.
This writ application is, thus, disposed of. There will be, however, no order as to costs. Urgent photostat certified copy of this order be supplied to the parties, if applied for, subject to compliance with all necessary formalities.
( Debasish Kar Gupta, J. )