Calcutta High Court (Appellete Side)
Prakash Kanti De vs The State Of West Bengal And Ors on 22 June, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
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22. 6 . 2018 BP W.P. 7760(W) of 2018 Sl. 66 Prakash Kanti De Vs. The State of West Bengal and Ors. Mr. Pankaj Halder Mr. Tapas Manna ..for the petitioner.
Mr. Ratul Biswas ..for the Council.
Mr. B.P. Vaisya Mr. Sagnik Chatterjee ..for the State.
Mr. Pankaj Halder, learned advocate for the petitioner submits that at the time of publication of the notification for recruitment the petitioner was very much within the age being Physically Handicapped Category candidate. Mr. Halder also submits that since the petitioner is Physically Handicapped Category Candidate, therefore, the relaxation of age is eight years.
The submission of Mr. Halder is vehemently opposed by Mr. Ratul biswas, learned advocate for the 2 Murshidabad District Primary School Council.
Mr. Biswas submits that he has to take proper instruction what is the actual relaxation for Physically Handicapped Category Candidate.
Let the matter appear on 27th June, 2018 to enable Mr. Biswas to take instruction.
(Samapti Chatterjee, J. ) 3