Calcutta High Court (Appellete Side)
Jatindranath Tudu vs The State Of West Bengal & Ors on 26 November, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
39
26.11.2025
Ct. No.18
pg.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
WPA 25724 of 2025
Jatindranath Tudu
v.
The State of West Bengal & Ors.
Mr. Sk. Sahjahan Ali
... For the petitioner
1. Affidavit of service filed in Court is taken on record.
2. None appears on behalf of the State respondents.
3. The prayer of the petitioner seeking higher scale of pay stood rejected by the District Inspector of Schools (Secondary Education), Purba Burdwan.
4. The petitioner relies upon the order dated 14th November, 2025 passed by this Bench in WPA 21965 of 2025 (Sanjay Mondal v. The State of West Bengal & Ors.).
5. Let further notice be served upon the learned advocate representing the State respondents.
6. Re-list the matter on 1st December, 2025.
7. In the event the State is not represented on the adjourned date, ex parte order will be passed.
(Amrita Sinha, J.)