Calcutta High Court (Appellete Side)
(Moumita Maity vs The West Bengal Central School Service on 13 November, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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9
13.11. 2014
rrc W. P. 29037 (W) of 2014
(Moumita Maity Vs. The West Bengal Central School Service
Commission & Ors.)
Mr. Debansu Biswas
.....For the petitioner
Mr. Saugata Bhattacharya
.....For the respdt. nos. 1 & 2
Mr. Debjit Mukherjee
.....For the respdt. no. 3
The petitioner alleges supersession by the candidates placed at
serial nos. 65, 66 and 67 of the combined merit list although he was
placed at serial no. 63. The candidates who allegedly superseded the
petitioner are of 'OBC(B)' category whereas the petitioner belongs to
'General' category. There is no merit in the contention of the petitioner.
I would have dismissed this writ petition but having regard to
another point of challenge that has been raised by the petitioner, i.e.
reservation for in-service candidates has not been maintained in
accordance with law, I propose to admit the writ petition on this limited
point.
Affidavit-in-opposition be filed by the respondents within four
weeks from date; reply thereto, if any, be filed within two weeks thereafter.
Put up the writ petition in the monthly list of January, 2015 under the heading 'For Hearing'.
( Dipankar Datta, J. )
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