Calcutta High Court (Appellete Side)
Pg. Swapan Kumar Barui vs The State Of West Bengal & Ors on 24 June, 2013
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 140 WP No. 11845 (W) of 2012 24.06.2013
pg. Swapan Kumar Barui
Vs.
The State of West Bengal & Ors.
Mr. Tulsidas Maity
Mr. Tamal Taru Panda
... For the petitioner
Mr. Rajib Kumar Acharyya
... For the Council
Mr. Tulshidas Ray
... For the State
The petitioner has approached this Court complaining of discrimination made by the District Primary School Council, Purba Medinipur. According to the petitioner, he has not been called for interview, although one Bikash Chandra Maity, who had lesser qualification than the petitioner, had been called for interview, by the Council.
According to the learned advocate appearing on behalf of the District Primary School Council, Purba Medinipur, the Admit Card which was wrongly issued in favour of Bikash Chandra Maity, was subsequently cancelled.
Considering the above submission made on behalf of the Council, it is apparent that the case of the petitioner regarding discrimination against him by the Council does not require any further consideration by the writ Court, since the wrong has been duly corrected.
The writ petition, therefore, stands disposed of without any further order.
Urgent photostat certified copy of this order, if applied 2 for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)