Calcutta High Court (Appellete Side)
Swastika Jana vs The State Of West Bengal & Ors on 21 January, 2020
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1
21.01.2020
A.Deb
Sl. 27
Ct. 25
W.P No. 21154 (W) of 2019
Swastika Jana
Vs.
The State of West Bengal & Ors.
Mr. Ashis Kumar Chowdhury
Ms. Sompa Ghosh
...for the petitioners
Mr. Malay Singh
Mr. Bhaskar Chakraborty
....For the State Respondent
Affidavit-of-service filed in court today be kept with the record. Learned Counsel appearing for the petitioner submits that the petitioner's right to get appointed in the updated school in the 4th phase counselling near the place of residence, on the basis of fair selection was not followed by the West Bengal Central School Service Commission.
Learned Counsel appearing for the West Bengal Central School Service Commission prays leave to file a report.
Let the report be filed within 6 (six) weeks from date. Let the matter appear in the monthly list of March, 2020 under heading "Adjourned Motion".
Urgent photostat certified copy of this order, if applied for, be given to the parties on the usual undertakings.
(Rajarshi Bharadwaj, J.) 2