Calcutta High Court (Appellete Side)
55 25.7.13 W. P. No. 424 (W) Of 2013 ... vs With The State Of West Bengal & Ors on 25 July, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
55 25.7.13 W. P. No. 424 (W) OF 2013 Amritarupa Chakrabarti
- vs.-
with The State of West Bengal & Ors.
W. P. No. 426 (W) OF 2013 Prananath Barui
- vs.-
The State of West Bengal & Ors.
with
W. P. No. 28016 (W) OF 2012 Chandan Mallick & Ors.
- vs.-
State of West Bengal & Ors.
with
W. P. No. 1146 (W) OF 2013 Sandipan Mukhopadhyay & Ors.
- vs.-
The State of West Bengal & Ors.
with
C.A.N. 4986 of 2013
in
W. P. No. 26166 (W) OF 2012 Paramita Mallick (De)
- vs.-
State of West Bengal & Anr.
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Mr. Samaraditya Pal Mr. Piush Chaturvedi Mr. Amit Kumar Ghosh Ms. Anwesha Saha.
....For the Petitioners in W.P. No.424 (W) of 2013, W.P. No. 426 (W) of 2013.
Ms. Koeli Bhattacharya ....For the Petitioners in W.P. No.28016 (W) of 2012, W.P. No. 1146 (W) of 2013.
Mr. Swapan Banerjee Mr. Kunal Ganguly.
....For the Petitioners in W.P. No.26166 (W) of 2012, Mr. Subratata Talukdar Mr. Siddhartha Banerjee Mr. Mayukh Maitra.
......For the High Court Administration.
Ms. Sanghamitra Nandy Ms. Paromita Pal.
....For the State in W.P. No.424 (W) of 2013.
Mr. Pradip Dutta Ms. Paromita Pal.
....For the State in W.P. No.426 (W) of 2013.
Mr. Nirmal Kumar Manna 2 Mr. Sanjib Das.
....For the State in W.P. No.1146 (W) of 2013.
Ms. Sanghamitra Nandy Ms. Paromita Pal.
....For the State in W.P. No.424 (W) of 2013.
Mr. Banerjee, learned advocate representing the High Court administration submits that an affidavit-in-opposition has been affirmed but the same could not be served on the learned advocates for the petitioners.
Let service of such affidavit be effected in course of this day. The Registrar General or any competent officer nominated by him shall swear an additional affidavit by next Monday (29.7.2013) stating therein whether the vacancies that were advertised for recruitment on the post of Process Servers in the districts of Murshidabad, Nadia, Howrah and North 24- Parganas have been filled up in its entirety or not. The petitioners shall be at liberty to file reply by next Wednesday (31.7.2013).
Put up the writ petitions on next Thursday (01.8.2013) under the same heading.
Affidavit-in-opposition filed by the State shall be retained with the records.
The District Judges of Murshidabad, Nadia, Howrah and North 24-Parganas shall inform this Court by the next day as to whether the 9, 9, 8 and 22 vacancies respectively that were advertised for such discricts have been filled up or 50% of such vacancies remain unfilled for being filled up by way of promotion.
Plain copy of this order to Mr. Banerjee, for being sent to the learned Judges for obtaining information for informing the Court on the next date of hearing.
(Dipankar Datta,J.)