Calcutta High Court (Appellete Side)
Nirupama Sardar vs The State Of West Bengal & Ors on 31 January, 2014
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
31.01.2014.
srm
W.P. No. 2703 (W) of 2014
Nirupama Sardar
Versus
The State of West Bengal & Ors.
Md. Basha Mir
...For the Petitioner.
None appears on behalf of the respondents when the matter is called
on. No accommodation is prayed for. Let affidavit‐of‐service be kept on record.
This writ application is filed by the petitioner assailing the decision making process of 12th Regional Level Selection Test (AT), 2011. According to the petitioner, her name appears against Serial No.349 (Southern Region) of the Combined Merit List of Assistant Teacher in Bengali (P). The petitioner belongs to Scheduled Caste (Untrained) Category. According to the petitioner, names of other candidates, bearing serial nos.371, 413 and 414 have been considered for counselling superseding the petitioner though she has not been asked to attend the counselling.
Let this matter appear in the monthly combined list of March, 2014 under the heading "For Orders".
Since by virtue of an interim order dated January 27, 2014 passed in the matter of Ruma Das & Ors. vs. West Bengal Central School Service Commission & Ors. (In re: W.P. No. 1330 (W) of 2014) restraining the respondent School Service Commission from recommending the name of selected candidates further, no interim order need be passed in this writ application. However, liberty is given to the petitioner to mention the matter 2 for further orders on the selfsame writ application with notice to the other side, if the occasion so arises.
Urgent photostat certified copy be given to the parties, if applied for, on the usual undertakings.
( Debasish Kar Gupta, J. )