Calcutta High Court (Appellete Side)
Sk. Abbas Ali & Anr vs The State Of West Bengal & Ors on 20 September, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
67 20.9.2022 WPA 19418 OF 2022
Sc Ct. no.22 --------------
Sk. Abbas Ali & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Firdous Samim
Ms. Gopa Biswas.
.... For the Petitioners
Mr. Bhaskar Prasad Vaisya
Mr. Ranjan Saha.
.... For the State
Mr. Prosenjit Mukherjee
Ms. Madhurima Sarkar.
.... For the Madrasah
Service Commission
Pursuant to the direction made in WPA 18582 of 2022 on September 8, 2022, Mr. Prosenjit Mukherjee, learned counsel appearing for the Madrasah Service Commission placed the necessary report in a sealed envelope before this Court. He submits that he has received instruction from his client that the report is so confidential and especially the name of the expert has to be kept confidential.
In view of such submission being made on behalf of the Madrasah Service Commission, this report in the sealed envelope is returned to Mr. Prosenjit Mukherjee, learned counsel and the same shall be kept with him in his safe custody. The same shall be produced on the next date of hearing before this Court in the sealed envelope.
An affidavit shall also be filed by the Madrasah Service Commission in support of the report stating 2 therein the content of the report. Such affidavit shall be filed on or before November 3, 2022.
The Madrasah Service Commission shall also submit an expert report in addition to the report already prepared in respect of question nos. 24,33, 35, 40 and 49 as mentioned in paragraph 14 of the writ petition. However, the Madrasah Service Commission shall file a detailed affidavit including all the questions stating the content of the report in this matter by November 3, 2022. ACO The writ petition shall appear in the Combined Monthly List of November, 2022 under the heading "Motion".
(Aniruddha Roy, J.)