Calcutta High Court (Appellete Side)
Jhumjhum Halder & Ors vs The State Of West Bengal & Ors on 22 April, 2022
22.04.2022
Nos. 76 to 90.
Ct. No. 11.
F.B.
WPA 29606 of 2014
with
IA No. CAN 1 of 2014
(Old No. CAN 11636 of 2014)
with
IA No. CAN 2 of 2015
(Old No. CAN 2842 of 2015)
with
IA No. CAN 3 of 2015
(Old No. CAN 9016 of 2015)
with
IA No. CAN 4 of 2015
(Old No. CAN 9701 of 2015)
with
IA No. CAN 5 of 2015
(Old No. CAN 9953 of 2015)
with
IA No. CAN 6 of 2015
(Old No. CAN 9954 of 2015)
with
IA No. CAN 7 of 2016
(Old No. CAN 2249 of 2016)
with
IA No. CAN 8 of 2016
(Old No. CAN 5827 of 2016)
with
IA No. CAN 10 of 2017
(Old No. CAN 6271 of 2017)
with
JhumJhum Halder & Ors.
-Vs.-
The State of West Bengal & Ors.
with
WPA 1393 of 2019
Hayat Ali Mollick & Ors.
-Vs-
State of West Bengal & Ors.
With
WPA 18325 of 2012
IA No. CAN 5 of 2014
(Old No.CAN 722 of 2014)
IA No.CAN 9 of 2014
(Old No. CAN 7514 of 2014)
IA No. 10 of 2014
(Old No.CAN 7966 of 2014)
IA No.11 of 2014
(Old No.CAN 8761 of 2014)
IA No. 12 of 2014
2
(Old No.CAN 9323 of 2014)
Mohitosh Jana and others
-Vs-
State of West Bengal & Ors.
with
WPA 19621 of 2019
with
IA No. CAN 1 of 2020
(Old No. CAN 2907 of 2020)
with
IA No. CAN 2 of 2020
(Old No. CAN 2982 of 2020)
with
IA No. CAN 3 of 2020
(Old No. CAN 5337 of 2020)
with
IA No. CAN 4 of 2020
(Old No. CAN 5338 of 2020)
with
IA No. CAN 5 of 2020
(Old No. CAN 5342 of 2020)
with
IA No. CAN 6 of 2020
with
IA No. CAN 7 of 2020
with
IA No. CAN 8 of 2020
with
IA No. CAN 9 of 2020
with
IA No. CAN 10 of 2020
with
IA No. CAN 11 of 2021
with
IA No. CAN 12 of 2021
with
IA No. CAN 13 of 2021
with
IA No. CAN 14 of 2021
with
IA No. CAN 15 of 2021
with
IA No. CAN 16 of 2021
with
IA No. CAN 17 of 2021
with
IA No. CAN 18 of 2021
with
IA No. CAN 19 of 2021
with
IA No. CAN 20 of 2021
with
3
IA No. CAN 21 of 2021
Arindam Mandal and others
-Vs-
State of West Bengal & Ors.
with
WPA 20479 of 2019
Samir Purkait and others.
-Vs-
The State of West Bengal & Ors.
with
WPA 20685 of 2019
Tarun Kumar Das & Ors.
-Vs-
State of West Bengal & Ors.
with
WPA 2159 of 2021
Shampa Mondal & others
-Vs-
State of West Bengal & Ors.
with
WPA 22532 of 2019
Aparna Purkait
-Vs-
State of West Bengal & Ors.
with
WPA 29607 of 2014
with
I.A. No.CAN 1 of 2015
(Old No. CAN 9809 of 2015)
with
I.A. No.CAN 2 of 2015
(Old No.CAN 11724 of 2015 )
with
I.A. No.CAN 3 of 2016
(Old No. CAN 3470 of 2016)
with
I.A. No.CAN 4 of 2016
(Old No.CAN 10417 of 2016)
with
I.A. No. CAN 5 of 2016
(Old No.CAN 10911 of 2016)
with
I.A. No. CAN 6 of 2017
(Old No.CAN 1412 of 2017)
with
I.A. No. CAN 7 of 2017
(Old No.CAN 2112 of 2017)
with
I.A. No. CAN 8 of 2017
(Old No.CAN 6401 of 2017)
with
I.A. No. CAN 9 of 2020
(Old No.CAN 367 of 2020)
with
4
I.A. No. CAN 10 of 2020
(Old No.CAN 649 of 2020)
with
I.A. No. CAN 11 of 2020
with
I.A. No. CAN 12 of 2021
with
I.A. No. CAN 13 of 2021
with
I.A. No. CAN 14 of 2021
with
I.A. No. CAN 15 of 2021
Jahar Mallick and others
-Vs-
State of West Bengal & Ors.
with
WPA 31563 of 2014
IA No. CAN 1 of 2015
(Old No. CAN 186 of 2015)
with
IA No. CAN 2 of 2015
(Old No. CAN 11311 if 2015)
Himanshu Mondal & ors.
-Vs-
State of West Bengal & Ors.
with
WPA 3985 of 2022
Jagannath Mistry & Ors.
-Vs.-
State of West Bengal & Ors.
with
WPA 3987 of 2022
Debasis Biswas & Ors.
-Vs.-
State of West Bengal & Ors.
with
WPA 5244 of 2019
Swadesh Mondal & Ors.
-Vs-
State of West Bengal & Ors.
with
WPA 9717 of 2020
Krishnendu Gharami and ors.
-Vs
State of West Bengal & Ors.
with
WPA 9869 of 2020
Amit Kumar Giri and others
-Vs-
State of West Bengal & Ors.
5
Mr. Bikash Ranjan Bhattacharyya,
Mr. Bikram Banerjee,
Mr. Sudipta Dasgupta,
Mr. Arka Nandi,
Ms. Dipa Acharya
..... For the Petitioners in
WPA 29606 of 2014.
Mr. Bikash Ranjan Bhattacharyya,
Mr. Dibyendu Chatterjee,
Ms. Piyali Paul
..... For the Petitioners in
WPA 18325 of 2012,
WPA 19621 of 2019,
WPA 20479 of 2019,
WPA 20685 of 2019,
WPA 2159 of 2019,
WPA 22532 of 2019 &
WPA 31563 of 2014,
WPA 5244 of 2019,
WPA 9717 of 2020 &
WPA 9869 of 2020.
Mr. Bikash Ranjan Bhattacharyya,
Mr. Bikram Banerjee,
Mr. Arka Nandi,
Mr. Sutirtha Nayek
..... For the Petitioners in
WPA 29607 of 2014.
Mr. L. K. Gupta,
Mr. Subir Sanyal,
Mr. Dwarika Nath Mukherjee,
Mr. Ratul Biswas,
Mr. Somesh Ghosh
..... For the Petitioners in
WPA 3985 of 2022,
WPA 3987 of 2022 &
WPA 5244 of 2019.
Mr. Kamalesh Bhattacharyya,
Mr. Aninda Bhattacharyya
..... For the Petitioners in
WPA 19621 of 2019,
WPA 20479 of 2019,
WPA 20685 of 2019
WPA 22532 of 2019 &
WPA 29607 of 2014.
Mr. Pradip Kumar Ghosh
..... For the Petitioners in
WPA 9717 of 2020.
Mr. Soumen Kumar Dutta,
6
Mr. Subhas Jana,
Ms. Arpita Kundu
..... For the Petitioners in
WPA 31563 of 2014.
Mr. Swapan Kumar Pal,
Mr. Aninda Bhattacharyya,
Ms. Mahuya Dutta Biswas
..... For the Added Party in
WPA19621 of 2019 &
WPA 20685 of 2019.
Mr. Bhaskar Prasad Vaisya,
Mr. Gourava Das
..... For the Respondents
DPSC, South 24 Parganas in all Matters.
Mr. Samiran Mandal Mr. S. C. Dhara ..... For the applicant in CAN 21 of 2021 of WPA 19621 of 2019.
Mr. Firdous Samim, Mr. Gopa Biswas ..... For the Applicants in IA No. CAN 9 of 2020, CAN 11 of 2021, CAN 12 of 2021, CAN 13 of 2021 and CAN 15 of 2021.
Mr. Santanu Kumar Mitra, Mr. Gangaprasad Mukherjee ..... For the State in WPA 9717 of 2020.
Mr. Tapan Kumar Mukherjee, Mr. Pinaki Dhole, Mr. Somnath Naskar .....For the State in WPA 29606 of 2014.
Mr. Tapan Kumar Mukherjee, Mr. Somnath Naskar ..... For the State Respondents in WPA 29607 of 2014 & WPA 5244 of 2019.
Mr. Gobinda Chandra Baidya, Mr. Gobinda Baidya .... For the applicant in CAN 17 of 2021 of WPA 19621 of 2019.
Mr. Mrinal Kanti Sardar ..... For the Applicant in 7 IA. No. CAN 1 of 2015 (CAN 9809 of 2015) of WPA 29607 of 2014.
Party/parties is/are represented in the order of their name/names as printed above in the cause title.
Heard the parties.
The Recruitment Authority is directed to file a Report with regard to the recruitment process adopted in three Districts namely, Malda, Howrah and North 24- Parganas for filling up the post of primary school teachers by the next date.
Since this Court has devoted considerable time, let the matter be treated as Heard-in-Part.
Let the matter be listed for hearing under the same heading "Hearing Assigned (Heard-in-Part)".
All parties to act in terms of the copy of the order downloaded from the official website of this Court.
(Krishna Rao, J.) (Subrata Talukdar, J.)