Calcutta High Court (Appellete Side)
(Sri Tapas Kumar Ghosh vs The State Of West Bengal & Ors.) on 9 July, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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C/L 09.07. 2014 rrc W. P. 16477 (W) of 2014 (Sri Tapas Kumar Ghosh Vs. The State of West Bengal & Ors.) Mr. Saumyabrata Mukherjee Mr. Arjun Kumar Samanta .....For the petitioner Mr. Debabrata Chatterjee Mr. Simanta Kabir .....For the District Primary School Council The petitioner has been furnished copy of the answer-script written by him by the West Bengal Board of Primary Education.
Mr. Mukherjee, learned advocate for the petitioner seeks to demonstrate before the Court that the answer-script furnished by the Board is not written by the petitioner. I am of the view that the petitioner ought to file an affidavit and place all the facts relating to his grievance on record. Let such affidavit be filed by 23rd July, 2014. A copy thereof shall be supplied to the learned advocate for the Board. Put up the writ petition on 28th July, 2014 under the same heading.
( Dipankar Datta, J. )