Calcutta High Court (Appellete Side)
Parayan Sarkar vs The State Of West Bengal & Ors on 12 December, 2022
Author: Biswajit Basu
Bench: Biswajit Basu
12.12.2022
(D/L-15)
Ct.-18
(Susanta)
W.P.A. 6903 of 2022
Parayan Sarkar
-Vs-
The State of West Bengal & Ors.
Mr. Abhratosh Majumder,
Mr. Barun Chatterjee,
Mr. Abhik Sarkar,
.... For the Petitioners.
Mr. Santanu Kumar Mitra,
.... For the W.B.C.H.S.E.
Mr. Mohan Kumar Sanyal,
.... For the Respondent No. 3.
Mr. Sanjay Kumar Baid, .... For the Respondent No. 5.
Affidavit-of-service filed on behalf of the petitioner be kept with the record.
Mr. Sanjay Kumar Baid, learned advocate for the Principal, St. Lawrence High School, the respondent no. 5 herein, files affidavit-in-opposition to the writ petition which is taken on record.
The issue sought to be canvassed in the writ petition cannot be appropriately dealt with without inviting similar affidavit from the other contesting respondents.
Therefore, let such affidavit be affirmed by the said respondents within two weeks from date; reply thereto, if any, be affirmed by the petitioner within one week from the date of receipt of the copy of such affidavit.
Let the matter appear in Combined Monthly List of January, 2023.
(Biswajit Basu, J.)