Calcutta High Court (Appellete Side)
Viswa Vedic Sikshaniketan vs The State Of West Bengal & Ors on 19 January, 2023
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 22 IN THE HIGH COURT AT CALCUTTA
19.01.2023 Constitutional Writ Jurisdiction
(Item No. 63-
Appellate Side
64)
W.P.A. 4483 of 2021
(AB)
Viswa Vedic Sikshaniketan
VS
The State of West Bengal & Ors.
With
W.P.A. 170 of 2020
Krishnaprasad Maity & Ors.
VS
The State of West Bengal & Ors.
Mr. Bhaskar Prasad Vaisya
Mr. Sagnik Chatterjee
...... for the State in
W.P.A.170 of 2020
Ms. Koyeli Bhattacharyya
.... For W.B.B.S.E.
Mr. Partha Pratim Roy
Mr. Satyam Mukherjee
.... For the petitioners in
W.P.A. 170 of 2020
In Re: W.P.A. 4483 of 2021
Serial No. 63 of today's list W.P.A. 4483 of
2021 is appearing. When the same has been taken
for consideration, no one appears for the writ
petitioner, nor any accommodation has been sought
for.
In view of the above, no order is passed in this
writ petition,
Ms. Koyeli Bhattacharyya, learned advocate
appears for respondent Nos. 3 and 4.
In Re: W.P.A. 170 of 2020 Leave granted to the petitioner to correct the typographical mistake in the affidavit of service which is sought to be filed today. Such correction should be 2 made by the learned advocate on record for the writ petitioner by putting his signature. After such correction this affidavit of service is taken on record.
Since a copy of this writ petition has not been served upon the West Bengal Board of Secondary Education, the writ petitioner is directed to serve a copy of the writ petition upon Ms. Koyeli Bhattacharyya, learned advocate appearing for the West Bengal Board of Secondary Education.
These two writ petitions shall appear once again for analogous hearing under the heading "For Orders" on March 13, 2023.
A copy of this order is directed to be kept in the file of the respective writ petitions.
(Aniruddha Roy, J.)