Calcutta High Court (Appellete Side)
Sudeep Biswas & Ors vs The State Of West Bengal & Ors on 28 October, 2016
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1 Unlisted-4 28.10.2016.
Ct. No. 06(V.B.) F.B. & B.R W.P. 25083 (W) of 2016 Sudeep Biswas & Ors.
-Vs.-
The State of West Bengal & Ors.
Mr. Debasish Saha, Ms. Manika Roy ..... For the Petitioners.
Mr. Biswajit De, Mr. Swapan Pal ..... for the State.
_________ Affidavit of Service filed in Court today be kept with the record.
The petitioners have challenged in this writ petition the appointment notification for primary teachers appearing at Page-51, (Annexure P-3). The petitioner submits that all the TET qualified candidates should be allowed for interview. However, no specific instruction is forthcoming as the petitioners have not served the Board.
The petitioners are directed to serve a copy of the application upon the Board and to file affidavit of service on the next date.
Let the writ petition appear before the regular Bench under the heading "Motions".
Nothing happens in the meantime that will abide by the result of this writ petition.
2The petitioners does not wish to press the prayer 'C' of the writ petition.
Such prayer is allowed.
(Sahidullah Munshi, J.)