Calcutta High Court (Appellete Side)
Shikshak Chhatra Oikya Sangram Manch vs The State Of West Bengal & Ors on 11 September, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
1
11.09.2017
Sl.No. 04
Ct.No.18
aa
W.P.No. 5385 (W) of 2015
Shikshak Chhatra Oikya Sangram Manch
Vs.
The State of West Bengal & Ors.
Mr. P.K. Das
Mr. D.P. Adhikari
Mrs. Usha Maiti
Mr. Sabyasachi Chatterjee
...for the petitioners
Md. T.M. Siddiqui
...for the State respondents
Re.: CAN No. 10235 of 2016 This application (CAN No. 10235 of 2016) is treated as on the day's list.
Mr. Siddiqui learned counsel for the respondents submits that the following applications were dismissed by Mr. Justice Dipankar Datta on 11th January, 2016:-
W.P. No. 5357(W) of 2015 Debabrata Mishra & Ors.
Vs. Union of India & Ors.
With W.P. No. 5367(W) of 2015 Babu Sankar Mandal Vs. West Bengal Board of Primary Education & Ors.
With W.P. No. 5369(W) of 2015 Payel Bag & Ors.
Vs. Union of India & Ors.
With W.P. No. 5371(W) of 2015 Arindam Dey & Ors.
Vs. 2 Union of India & Ors.
With W.P. No. 5373(W) of 2015 Moumita Paul & Ors.
Vs. Union of India & Ors.
With W.P. No. 5376(W) of 2015 Susmita Rani Maity Vs. Union of India & Ors.
The above applications did not include the instant one, a similar writ application preferred by the writ petitioners which along with other matters were remanded to this court by the Supreme Court of India by its order dated 4th December, 2014 in Writ Petition (Civil) No. 39 of 2013, Debabrata Misra & Ors. Vs. Union of India & Ors.
While disposing of these writ petitions the Supreme Court said that the interim order dated 7th November, 2013 passed by this court in writ petition W.P. No. 1019 (W) of 2013 would continue.
Now, Mr. Justice Datta by his judgment and order dated 11th January, 2016 has discharged all the interim orders. But technically speaking since this writ application (W.P. No. 5385(W) of 2015) was not his lordship's list, it cannot be said that this application stands dismissed. 3 It follows that the protection of the said Supreme Court's order as far as the writ petitioners here are concerned continues.
The State respondents are directed to take appropriate steps in the matter.
The application (CAN No. 10235 of 2016) is, accordingly, disposed of.
Urgent certified photo copy of this order, if applied for, be given to learned advocates for the parties upon compliance of all requisite formalities.
( I. P. Mukerji,J. )