Calcutta High Court (Appellete Side)
Madhabi Ghosh (Karmakar) & Ors vs The State Of West Bengal & Ors on 5 March, 2019
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
05.03.2019
Item No.4
ad
W.P No. 3927(W) of 2019
Madhabi Ghosh (Karmakar) & Ors.
- Versus -
The State of West Bengal & Ors.
Mr. Fazlul Haque,
Mr. Dip Chand
... For the petitioners
Ms. Manika Pandit
... For the State
The present writ petition has been preferred primarily praying for the
following relief:
"a) A writ in the nature of Mandamus commanding the respondents particularly the
respondent no.4, being the Child Development Project Officer, Kaliachak including their men, agents and subordinates to forthwith issue appointment letters in favour of your petitioners to absorb them as Anganwadi Worker from the posts lying vacant out of 93 sanctioned post according to merit list."
Upon hearing the learned advocates appearing for the respective parties and upon considering the materials on record, I am of the opinion that the matter needs to be decided upon exchange of affidavits.
Accordingly, the respondents are directed to file their affidavits-in- opposition within four weeks. Reply thereto, if any, be filed within two weeks thereafter.
The parties would be at liberty to mention the matter for final hearing after expiry of the period, as fixed above, towards exchange of affidavits.
(Tapabrata Chakraborty, J.)