Calcutta High Court (Appellete Side)
(A. B. M. Rizwan Zaman vs The State Of West Bengal & Ors.) on 26 July, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
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26.07.2016
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W. P. 11639 (W) of 2016
(A. B. M. Rizwan Zaman Vs. The State of West Bengal & Ors.)
Mr. Ayan Banerjee
Mr. Arindam Das
Mr. Biswajit Sarkar
.......For the petitioner
Ms. Anjushree Mukherjee
Ms. Susmita Biswas Chowdhury
.......For the State
Mr. Ranjoy De
Mr. Dipak Kumar Ghosh
......For the respdt. nos. 2 & 3
Seen the office report. Since deficit Court fees have been
put in, this joint writ petition is entertained.
Mr. De, learned advocate for the West Bengal Power
Development Corporation Limited, respondent nos. 2 and 3
submits that since the petitioner on his own showing did not have minimum speed of 100 w.p.m. in shorthand, he was not selected. However, it appears from the writ petition that the petitioner participated in a trade test (Shorthand & Computer Proficiency), which was conducted on 11th July, 2015. The performance of the petitioner at such test needs to be looked into.
Let the relevant records be produced by Mr. De on Tuesday next (2nd August, 2016), when the writ petition shall be listed under the same heading.
( Dipankar Datta, J. ) 2