Calcutta High Court (Appellete Side)
Panchami Das Poddar Samanta & Ors vs The State Of West Bengal & Ors on 27 November, 2019
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
1
November 27, 2019
ARDR
WP 16090 (W) of 2019
Panchami Das Poddar Samanta & Ors.
Vs.
The State of West Bengal & ors.
Mr. Kamalesh Bhattacharjee,
Mr. G. Patra,
Mr. Subrata Mukhopadhyay,
...for the petitioner.
Mr. Swapan Kumar Mazumder,
Mr. A. Priom,
...for the Municipality,
Mr. Manas Kundu,
Ms. Pratima Ghosal,
...for the State.
The petitioner makes a strong allegation that the
respondents are suppressing the testimonials which have been
filed by every candidate along with his application form. The petitioner is only interested in the testimonials of the Unreserved Exempted Category candidates with Training.
Pursuant to an earlier order of Court, the respondent nos. 2 to 4 had produced the records, but it is submitted on behalf of the petitioner that the said records are incomplete records.
In view of the aforesaid, I direct the respondent nos. 2 to 4 to produce the testimonials of the Unreserved Exempted Category Trained candidates on the next date of hearing.
Let the matter appear on 9th December, 2019 to enable the respondent nos. 2 to 4 to produce the said records.
(Ravi Krishan Kapur, J.) 2