Calcutta High Court (Appellete Side)
(Sri Tapas Kumar Ghosh vs The State Of West on 30 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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30.06. 2014 rrc W. P. 16477 (W) of 2014 (Sri Tapas Kumar Ghosh Vs. The State of West Bengal & Ors.) Mr. Saumyabrata Mukherjee Mr. Arjun Kumar Samanta ....For the petitioner Mr. Ratul Biswas ....For the W. B. Board of Primary Education Mr. Debabrata Chatterjee Mr. Simanta Kabir ....For the District Primary School Council Since the West Bengal Board of Primary Education has already conveyed to the petitioner that the concerned answer-
script would be made available to him, I am of the view that the petitioner must avail the opportunity of obtaining the same.
Put up the writ petition on Monday next (7th July, 2014) as 'To Be mentioned'.
If the petitioner has any grievance pertaining to non- furnishing of information despite making himself available at the office of the Board, he shall be entitled to ventilate the same on the returnable date.
( Dipankar Datta, J. )