Calcutta High Court (Appellete Side)
Badal Chandra Bhunia vs The State Of West Bengal & Ors on 23 August, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
23.08.2022.
Court No.13 Item No. 23 ap W.P.A. No. 523 of 2013 Badal Chandra Bhunia Versus The State of West Bengal & Ors. Mr. Ekramul Bari, Mr. Tarun Kumar Das.
...For the petitioner.
Mr. Tapan Kumar Mukherjee, Mr. Ranjan Saha.
...For the State.
This Court notes with anguish that Counsel for the petitioner, on an issue that is common to well over 1000 matters, are not prepared with the basic facts.
The Secretary of the School Education Department shall forward a report on the object and purpose behind the introduction of modification vide Circulars dated 22nd May, 2012 and 16th October, 2012 respectively and bring on record or other facts.
Let this matter stand adjourned and be listed on 30th August, 2022 under the same heading.
All parties are directed to act on a server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.) 2