Calcutta High Court (Appellete Side)
Can No. 9112 Of 2 vs In Re: Abdul Hannan Mollah on 15 December, 2010
1
15.12.10
km
M.A.T No. 1380 of 2010
With
CAN No. 9112 of 2010
And
In re: Abdul Hannan Mollah Appellant/Petitioner
Mr. Arindam Sen For Appellant/Petitioner
Mr. Kallol Bose For District Primary School Council
Mrs. Sima Sengupta
Ms. Tanusree Pal Chowdhury For State Respondents
We have had the benefit of the assistance at the Bar of the learned Counsel for the Appellant, District Primary School Council and the State and alongside the same, we have perused the order under Appeal vis-à-vis the finding of the Chairman of the Primary School Council (Respondent No.4). Since the decision of Respondent No.4 has paved the way for the Appeal, we have independently looked into the same and assessed it bereft of the finding returned by the learned Trial Judge. In our appreciation of the Memo No. 1416 dated 29.10.2008 by the Respondent No.4 even though we cannot look into the final outcome of the same, but in our power of extended judicial review, we have considered the steps and reasons which had persuaded him to arrive at its conclusion in terms of an earlier order passed by a Hon'ble Single Judge of this Court. In our opinion, we do not find any illegality or miscarriage of the process of law. 2 Accordingly, having found no merit in the Appeal, we dispose of the same, treating the same as on day's list.
In view of the disposal of the Appeal, the Application for appropriate order being CAN No. 9112 of 2010 also stands disposed of.
(Amit Talukdar, J) (Dr. M.K. Chaudhuri, J)