Calcutta High Court (Appellete Side)
Animesh Nath vs The State Of West Bengal & Ors on 3 December, 2013
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 03.12.2013
W.P. 33649(W) of 2013 ss Animesh Nath Vs. The State of West Bengal & ors. ,,, Mr. Pritam Chowdhury .... For the petitioner Mr. Tulsidas Roy ... For the State Mr. Debabrata Chatterjee Mr. Simanta Kabir ... For the S.S.C. Let affidavit of service filed today be kept on record. Heard the learned Counsel appearing for the parties. It appears that the school service commission should be directed to give a copy of the answer-script of the petitioner.
The school service commission is directed to supply such answer-script to the writ petitioner within four weeks from the date of communication of this order upon payment of requisite fees.
The writ petition is, thus, disposed of. There would be no order as to costs.
(Ashoke Kumar Dasadhikari, J.) 2