Calcutta High Court (Appellete Side)
Ct. Chira Kumar Maiti vs The State West Bengal & Ors on 9 January, 2020
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1
437 09.01.2020. W.P. 22290 (W) of 2019
ab
Ct. Chira Kumar Maiti Vs The State West Bengal & Ors.
25
Mr. Sandip Ghosh
Ms. Sabita Khutia(Bhunya)
... For the Petitioner.
Ms. Chaitali Bhattacharya (Sr. Govt. Advocate)
Mr. Kartik Ch. Kapas
... For the State.
Affidavit of service filed in Court today be kept
on record.
Learned Counsel appearing for the petitioner
submits that the Commissioner of School Education (S.E),
Bikash Bhawan being the respondent no. 2 in the instant
application has failed and/or neglected to consider an application made by the petitioner till date.
Learned Counsel appearing for the State is present.
Heard both the parties.
The Commissioner of School Education (S.E), Bikash Bhawan being the respondent no. 2 is requested to consider the application of the petitioner which is at page 22 being annexure "P5"of this application at an earliest preferably within a period of twelve weeks from date after giving an opportunity of hearing to the petitioner. The Commissioner of School Education (S.E), 2 Bikash Bhawan is requested to communicate the decision arrived at to the petitioner at an earliest after taking such decision.
The writ petition being W.P. 22290 (W) of 2019 is disposed of.
There will be no order as to costs.
Urgent certified website copy of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Rajarshi Bharadwaj, J.)