Calcutta High Court (Appellete Side)
Sandip Ghosh & Ors vs State Of West Bengal & Ors on 29 March, 2022
Author: Amrita Sinha
Bench: Amrita Sinha
66
29.03.2022.
d.p.
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 4546 of 2022
Sandip Ghosh & Ors.
-versus
State of West Bengal & Ors.
Mr. Sudipta Dasgupta,
Mr. Bikram Banerjee,
Mr. Arka Nandi,
Mr. Sutirtha Nayek.
...For the Petitioners.
Mr. Biswabrata Basu Mallick,
Mr. Sayan Ganguly.
...For the State.
Mr. Md. Sarwar Jahan,
Mr. Sk. Nayeemul Hoque.
...For the Respondent
Nos. 8 & 9.
Mr. Sarban Bhattacharjee.
...For the Respondent No.5.
Mr. Ratul Biswas.
...For the Board.
The petitioners participated in the recruitment process initiated by the West Bengal Board of Primary Education in the year 2016 but their names were not included in the final merit list. The petitioners are aggrieved by the same.
The issues involved in the instant writ petition are to be decided upon exchange of affidavits. There is no 2 scope for passing any interim order in this matter, at this stage.
Let affidavit-in-opposition be filed within a period of six weeks, reply, if any, be filed within a fortnight thereafter.
The matter shall be treated as ready for hearing after completion of affidavits.
The point of maintainability as raised by the respondents is kept open to be decided at the time of final hearing of the writ petition.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon completion of usual legal formalities.
( Amrita Sinha, J.)