Calcutta High Court (Appellete Side)
Md. Amir Ali Purkait vs The State Of West Bengal & Ors on 18 February, 2011
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
18. 02.2011.
ap W.P. 2780 (W) of 2011.
Md. Amir Ali Purkait Vs. The State of West Bengal & Ors.
Mr. Subir Sanyal Mr. Subhrangsu Panda Mr. Ayanabha Raha ... For the petitioner.
Mr. Saikat Banerjee Mrs. Dalia Bhattacharya ... For the Council.
Mr. Taraprasad Halder ... For the Board.
Mr. Saikat Banerjee ... For the State.
In terms of the order passed yesterday, the District Primary School Council, North 24 Parganas, has produced a bunch of lists (which has been kept on record with W.P. 2781 (W) of 2011) wherefrom it appears that the writ petitioner has obtained lower percentage of marks than the cut-off marks, as determined by the Council in respect of the category applied for.
It is now clear that the writ petitioner's name cannot figure in the shortlist and as such cannot be allowed to participate in the selection process initiated by the District Primary School Council, North 24 Parganas.
For reasons stated above, the instant writ application is liable to be dismissed and is hereby dismissed.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.) 2 3 4