Calcutta High Court (Appellete Side)
Dipika Bairagi vs State Of West Bengal & Ors on 26 October, 2016
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
26.10.2016
tkm/ct. no. 7.
WP 25058 (W) of 2016
Dipika Bairagi
Versus
State of West Bengal & Ors.
Mr. Bikram Banerjee
Mr. Sudipta Dasgupta
Mrs. S. Ganguly
...... for the petitioner
Mr. Sadhan Halder
Mr. Biswajit De
...... for the State
The present writ petition has been filed for direction upon
the respondent authority to allow deposit the fees by hand for
appearing in the selection process for primary teacher which would be held on 28th October 2016.
Despite service no one appears on behalf of the respondents.
Mr. Halder who is present in court is directed to appear in the matter with Mr. Biswajit De. Their appearance may be regularized by the legal remembrancer.
Service of notice produced in court today be kept on record.
2Considering the submissions advanced by the learned advocates for the respective parties and after perusing the record, I direct the respondent no. 2 the West Bengal Board of Primary Education to accept the fees for appearing in the ensuing selection test for primary teacher which would be held on 28th October 2016.
The petitioner is directed to submit the said fees by hand/manually by 27th October 2016 before the respondent no. 2.
With this direction the writ petition is disposed of without calling for affidavit-in-opposition.
Needless to mention that after accepting the fees from the petitioner by the respondent no. 2, respondent no. 4 shall allow the petitioner to participate in the said selection process.
Photostat plain copy of this order duly countersigned by the Assistant Registrar (Court) be given to the parties on usual undertaking.
(Samapti Chatterjee, J.) 3