Calcutta High Court (Appellete Side)
(Ad 12) vs The State Of West Bengal & Ors on 20 July, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 17 WPA 11033 of 2021 20.07.2021
Munmun Pan & Ors.
(AD 12) Vs. The State of West Bengal & Ors. (S. Banerjee) with CAN 1 of 2021 (Via Video Conference) Mr. Firdous Samim Ms. Gopa Biswas ... for the petitioners Mr. Swapan Kumar Datta, AGP Mr. Tapas Kumar Dey ... for the State Dr. Sutanu Patra Ms. Supriya Dubey ... for the SSC The petitioners submit that full court fees in respect of all the writ petitioners have been paid by entry no. A-6856 dated 13th July, 2021.
The petitioners further submit that they are covered by the judgement delivered by this court on 9 th July, 2021 in WPA 10789 of 2021 (Abhijit Ghosh -Vs.- State of West Bengal & Ors.).
By the said judgement I granted liberty to the candidates to approach the West Bengal School Service Commission for filing representation ventilating their grievances. Whether a candidate will utilise the liberty or not is his or her discretion. Directions were also given upon the Commission to take certain steps while dealing with the said representations, if filed.
The petitioner has the liberty to take steps in accordance with the said order mentioned above.
There is nothing to be adjudicated in this matter because here a non-existent interview list is the subject-matter of the writ application.
2Therefore, with the above observations, this matter is disposed of.
(Abhijit Gangopadhyay, J.)