Calcutta High Court (Appellete Side)
Debasish Chaudhury vs The State Of West Bengal & Ors on 24 April, 2023
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 22 IN THE HIGH COURT AT CALCUTTA
24.4.2023 Constitutional Writ Jurisdiction
(Item No. 132)
Appellate Side
(AB)
W.P.A. 1637 of 2022
Debasish Chaudhury
VS
The State of West Bengal & Ors
Mr. B. N. Ray
Ms. Shetparna Ray
.... For the petitioner
Dr. Sutanu Kumar Patra
Ms. Supriya Dubey
.... For SSC
Mr. Pinaki Dhole
Mr. Avishek Prasad
.... For the State
Pursuant to the direction made by a co-
ordinate bench Dr. Patra today has filed an affidavit
report on behalf of respondent No. 3 affirmed on June
13, 2022, after extending the time to file it, the same is taken on record. Copy has already been served upon the petitioner.
Mr. Pinaki Dhole, learned counsel appeared for respondent Nos. 1 and 6.
From the report filed on behalf of respondent No. 6 it appeared that, the same had not dealt with the specific stands taken by the petitioner in its writ petition to the effect that in conducting the selection process the reservation policy and/or the reservation mandate in terms of West Bengal Scheduled Castes and Scheduled Tribe (Reservation and Vacancies in Services and Posts) Act, 1976 had not been followed and the selection process was in violation thereof. 2 Considering the above, to address the issue involved in this writ petition, this Court thinks fit that an opportunity must be given to the respondent Nos. 1 and 6 to file an affidavit to deal with the said stand of the petitioner. The other respondents may also avail of such opportunity of filing affidavit.
The respondents shall file its affidavit-in- opposition on or before May 8, 2023. Reply, if any, thereto be filed on or before May 17, 2023.
After completion of the affidavits and/or the time as directed above, parties will be at liberty to mention this matter.
(Aniruddha Roy, J.)