Calcutta High Court (Appellete Side)
Abbasuddin Mollah & Ors vs State Of West Bengal & Ors on 2 January, 2020
Author: Soumen Sen
Bench: Soumen Sen
1
02.01.2020
S/L No.30
Court No.16
(gc)
MAT 1641 of 2019
Abbasuddin Mollah & Ors.
Vs.
State of West Bengal & Ors.
Mr. Dibyendu Chatterjee,
Ms. Jhuma Chakraborty,
Mr. Siddhartha Roy
...for the Appellants.
Mr. Bhaskar Prasad Vaisya, Ld. A.G.P.
Mr. Sumon Dey
...for the State.
Dr. Sutanu Patra,
Mr. K.K. Bandyopadhyay,
Mrs. Supriya Dubey Chkraborty,
Ms. Sneha Dutta
...for S.S.C.
The appellants have filed an affidavit taking exception to the
report filed by the School Service Commission.
We have gone through the said affidavit.
Affidavit filed by the respondent Nos.5 and 6 and the exception by
way of an affidavit filed by the appellants in court today are taken on record.
We feel that the School Service Commission should respond to the said affidavit as apparently there are instances of discrimination.
The affidavit in reply to the exception by way of an affidavit shall be filed within two weeks from date.
The matter stands adjourned for three weeks. 2 (Soumen Sen, J.) (Saugata Bhattacharyya, J.)