Calcutta High Court (Appellete Side)
Mousumi Ghosh Das vs State Of West Bengal & Ors on 11 February, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
S/L 11 11.02.2021
Court No.26 SD WPA 2903 of 2021 (Via Video Conference) Mousumi Ghosh Das Vs. State of West Bengal & Ors.
Mr. Tapas Kumar Dey Mr. Ashis Kumar Dutta ... for the Petitioner.
Mr. Arindam Chattopadhyay Ms. Lipika Chatterjee ... for the State.
Dr. Sutanu Kumar Patra Mrs. Supriya Dubey Chakraborty ... for the WBCSSC.
This matter relates to cancellation of a merit list published by the West Bengal Central School Service Commission.
Dr. Patra, counsel, who normally appears for the West Bengal Central School Service Commission, is directed to appear in this matter with Mrs. Supriya Dubey Chakraborty, as none appears on behalf of the WBSSC. A copy of the writ petition is handed over to Dr. Patra in Court today.
Let appointment of Dr. Patra along with Mrs. Chakraborty be regularized by the West Bengal Central School Service Commission.
In my view, a report is required to be filed by the West Bengal Central School Service Commission. Let the report be filed within a period of three weeks from date.
This matter shall appear in the list on March 8, 2021.
(Shekhar B. Saraf, J.)