Calcutta High Court
Mousumi Sengupta vs The West Bengal Board Of Secondary ... on 12 December, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
ORDER SHEET
WPO/2849/2022
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
Mousumi Sengupta.
Versus
The West Bengal Board of Secondary Eduction & Ors.
BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : 12th December, 2022.
Ms. Anita Shaw, Adv.
... for petitioner.
Ms. Saswati Chatterjee, Advs.
... for WBBSE.
Mr. Tanoy Chakraborty with
Mr. Chhandak Dutta &
Mr. Rajiv Lochan Chakraborty, Advs.
... for added respondent.
The interim order passed earlier, stood extended on November 30, 2022 till tomorrow i.e. December 13, 2022.
Mr. Chakraborty, learned Advocate appearing for the added respondent/school, submitted that the said order of extension of interim order was never served upon the school till today.
Ms. Chatterjee, learned Advocate appearing for the West Bengal Board of Secondary Education, submitted that no copy of the said order of extension of interim order was also served upon her client.
Ms. Shaw, learned advocate appearing for the petitioner, specifically denied the submissions made on behalf of the respondents, as recorded above and submitted that the copies of the order of extension of 2 interim order have duly been served upon the respondents in terms of the direction dated November 30, 2022.
Be that as it may, the interim order extended on November 30, 2022 stands extended further till January 30, 2023.
This order, however, shall not preclude the respondents to proceed with the concerned disciplinary proceeding strictly in accordance with law but subject to the restrictions imposed by virtue of the interim order dated October 19, 2022 which is being extended from time to time.
The writ petition shall appear tomorrow i.e. on December 13, 2022 under the heading 'To be Mentioned' for considering the submissions made on behalf of the parties as to whether copies of the last order dated November 30, 2022 was actually served upon the respondents by the petitioner in terms of the directions made therein.
(ANIRUDDHA ROY, J.) K. Banerjee A.Rs. [C.R.]