Calcutta High Court (Appellete Side)
Shibu Kundu vs The State Of West Bengal & Ors on 20 September, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
66 20.9.2022 WPA 20291 OF 2022 Sc Ct. no.22 --------------
Shibu Kundu Vs. The State of West Bengal & Ors. Mr. Ali Ahsan Alamgir Ms. Rabia Khatoon.
.... For the Petitioner Mr. Biswabrata Basu Mallik Mr. Sanjib Das.
.... 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. ACO The writ petition shall appear in the Combined Monthly List of November, 2022 under the heading "Motion".
(Aniruddha Roy, J.)