Calcutta High Court (Appellete Side)
Nur Sabnam Khatun vs State Of West Bengal & Ors on 12 June, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 35 12.06. W.P. No.10080(W) of 2017 ns 2017 Nur Sabnam Khatun.
Versus State of West Bengal & ors. Mr. Ujjwal Trivedi, Mr. Subas Ray .... For the petitioner.
Learned counsel for the petitioner submits that the petitioner has already been appointed as a primary school assistant teacher and as such, she does not wish to proceed with the writ application.
Let the written instruction be kept with the record.
The writ application being WP No.10080(W) of 2017 is, accordingly, dismissed for non-prosecution.
Interim order, if any, stands vacated.
( Arijit Banerjee, J. )