Calcutta High Court (Appellete Side)
Bhaskar Chakraborty And Others vs State Of West Bengal And Others on 16 April, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
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16. 4 . 2013
W.P. 7931(W) of 2013
Bhaskar Chakraborty and others
Versus
State of West Bengal and others
Mr. Ekramul Bari,
..for the petitioners.
Mr. Naba Kumar Das,
..for the State.
Mr. Kalyan Kumar Chakraborty,
..for the Council.
Affidavit of service filed today be kept on record.
In the writ petition the petitioners, who were the
candidates for the selection process of 2009 for the post of
primary teachers in schools under the jurisdiction of the Uttar
Dinajpur District Primary School Council, has challenged the
said process on various grounds. At the very outset it is
submitted by Mr. Bari, learned advocate for the petitioners
that he is not pressing prayers (a) and (b) of the writ petition
and prays for leave to ventilate their grievances before the
authorities of the Council.
Having heard learned advocates for the parties and as
prayed for on behalf of the petitioners, the writ petition is
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disposed of by granting liberty to the petitioners to file
comprehensive representation, annexing relevant documents,
before the Chairman, Uttar Dinajpur District Primary School
Council, the respondent no.3 within a period of four weeks
from the date of presentation of a copy of the certified copy of this order. If such representation is filed, same shall be disposed of by the respondent no.3 by passing a reasoned order to be communicated to the petitioner no.1 within six weeks. It is, however, made clear that I have not gone into the merits of the matter and all points are left open to be dealt with by the respondent no.3 in the event representation is filed within the time as stipulated.
No order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
( Soumitra Pal, J. ) 3