Calcutta High Court (Appellete Side)
19004W/2010 on 5 October, 2010
Author: Dipankar Datta
Bench: Dipankar Datta
1 05.10.2010Item No. 20
SB W.P. 19004 (W) of 2010 Mr. A. S. Das..............for the petitioner. Mr. T. D. Maity...............for the Council. In the event the District Primary School Council, Purba Medinipur conducts written examination before 10.11.2010, the petitioner shall be allowed to participate in such examination. However, participation of the petitioner shall be without prejudice to the rights and contentions of the Council herein and shall abide by the result of the writ petition. The writ petition shall be listed as 'Part Heard Matter' on 10.11.2010. On that date Mr. Maity, learned Advocate for the Council shall produce relevant documents to support his contention that the petitioner had not applied for being considered as a 'Physically Handicapped' candidate.
(DIPANKAR DATTA, J.)