Calcutta High Court (Appellete Side)
Namita Mahata And Others vs The State Of West Bengal And Others on 20 July, 2011
Author: Patherya
Bench: Patherya
20-07-2011
Serial No.12
md.
W.P. 10865 (W) of 2011
Namita Mahata and Others
vs.
The State of West Bengal and Others
Mr. Srinjay Sengupta
Sk. Sahjahan Ali
Mr. Samar Roy
... for the petitioners
Mr. Sadhan Haldar
... for the State
The only reason for filing this writ-petition is non-publication of
panel prepared in respect of interviews held in February, 2010 and
February, 2011 for Anganwadi Helpers and Anganwadi Workers.
Accordingly, the respondent No.7 is directed to publish the
panel, if not already published within three weeks from the date of receipt of this order.
With the aforesaid direction, this application is disposed of. As no affidavit-in-opposition has been filed, the allegations contained in the petition are not admitted.
Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(Patherya, J.) 2