Supreme Court - Daily Orders
Sunil Pal vs The State Of West Bengal on 11 April, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
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ITEM NO.34 COURT NO.11 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 9019/2021
(Arising out of impugned final judgment and order dated 05-03-2021
in AST No. 63/2019 passed by the High Court At Calcutta)
SUNIL PAL & ORS. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(IA No. 105350/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 11-04-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Anu Shrivastava, Adv.
Mr. Ketan Paul, AOR
For Respondent(s) Mr. Shubhayu Roy, Adv.
Mr. Soumya Dutta, AOR
Ms. Astha Sharma, AOR
Mr. Srisatya Mohanty, Adv.
Ms. Anju Thomas, Adv.
Mr. Sanjeev Kaushik, Adv.
Ms. Mantika Haryani, Adv.
Mr. Shreyas Awasthi, Adv.
Mr. Himanshu Chakravarty, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. Bhanu Mishra, Adv.
Mr. Devvrat Singh, Adv.
Ms. Muskan Surana, Adv.
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Signature Not Verified
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
Digitally signed by
SNEHA DAS
Date: 2023.04.15
12:52:38 IST
Reason:
Mr. Rauf Rahim, AOR
Mr. Firdous Samim, Adv.
Mr. Ali Asghar Rahim, Adv.
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Ms. Gopa Biswas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Ms. Anu Shrivastava, learned counsel for the petitioners. Her clients want to obtain the benefit of the decision of this Court in the case of Amina Khatun & Ors. Vs. Birbhum District Primary School Council & Ors.(in Civil Appeal No. 1071 of 2019) decided on 24th January, 2019. The petitioners admittedly do not have the requisite qualification for additional weightage in terms of the applicable Rules.
The cut off date for the benefit given to those who have already been appointed lapsed on 31st December, 2010. The petitioners did not file any legal proceeding in the High Court on or before that date. As such, they cannot have the benefit of the ratio of the judgment of this Court in the case of Amina Khatun & Ors.(supra).
The present petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR