Calcutta High Court (Appellete Side)
Md. Salim Rahaman Zomadar vs State Of West Bengal & Ors on 25 March, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
53 25.3.14
Sc W. P. No. 9329 (W) OF 2014
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Md. Salim Rahaman Zomadar
- vs.-
State of West Bengal & Ors.
Mr. Pramit Roy Mr. Rajib Mullick.
....For the Petitioner. Mr. Subir Sanyal Mr. Ratul Biswas.
....For the West Bengal Primary Education.
Mr. Ekramul Bari Mr. Mansur Ali.
....For the Respondent No.5.
In my view, subject-matter of this writ petition relates to Group II of the Classification List appended to the Writ Rules framed by this court.
I have no determination to hear the writ petition. The same stands released from the list with liberty to the petitioner to move the appropriate Bench.
Liberty is also granted to the learned advocate for the petitioner to effect correction in the Presentation Form as well as the proforma page of the writ petition.
(Dipankar Datta,J.)