Calcutta High Court (Appellete Side)
Joy Deb Roy & Anr vs The State Of West Bengal & Ors on 19 May, 2010
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 5.2010. W.P. 4519 (W) of 2010.
P.b.
Joy Deb Roy & Anr.
Vs. The State of West Bengal & Ors.
Husn Ara Begum .....For the Petitioners.
Mr. Taraprasad Halder.
....For the Council.
Mr. Kumaresh Dalal.
....For the State.
Heard the learned advocates for the parties. The grievance of the writ petitioners is against the District Primary School Council, Jalpaiguri. It has been contended by the writ petitioners that they have not been allowed to participate in the written test which was held on 29th November, 2009, although they were otherwise eligible.
Learned advocate representing the District Primary School Council, Jalpaiguri, submits that the writ petitioners had obtained admit cards and, therefore, had a chance to participate in the selection process, but they did not do so. In such circumstances, he submits that no relief, as prayed for, can be granted in favour of the writ petitioners.
After considering the submissions made on behalf of the parties, I am of the view that in the facts and circumstances of the instant case, the written test having already been held on 29th November, 2009, the writ petition has become infructuous by efflux of time and on this ground alone, the writ petition is liable to be dismissed and is hereby dismissed.
Photostat certified copy of the order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.) 2