Calcutta High Court (Appellete Side)
Sanatan Jana vs The State Of West Bengal & Ors on 26 August, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 6 26.8.14
W. P. No. 22892 (W) OF 2014 Sc ---------------
Sanatan Jana
-vs.-
The State of West Bengal & Ors.
Mr. Purnasis Bhuniya ....For the Petitioner.
Mr. Jahar Lal De Mr. Shamim ul Bari.
.....For the State.
Mr. Abhijit Gangopadhyay .....For the School Service Commission.
Mr. Gangopadhyay, learned advocate for the Commission submits that there is no vacancy in any school of Egra Sub- Division where the petitioner could be recommended but there are five vacancies near about his residence to which he may be recommended, provided the Commission is fully satisfied that he is a physically disabled candidate. It is also submitted by him that presently there is no appellate medical board for assessing the extent of disability from which the petitioner suffers.
Mr. Bhunia, learned advocate for the petitioner submits, on instructions, that the petitioner is willing to join at any school in the District of Purba Medinipur.
Mr. De, learned advocate is representing the State. He shall obtain instructions from his clients as to whether there is a subsisting appellate medical board or not. If it is not there, the Court shall be informed what necessary steps the State proposes to take in this behalf.
ACO Put up the writ petition on Tuesday next (2.9.2014) under the same heading to enable Mr. De to obtain complete instructions.
(Dipankar Datta,J.)