Calcutta High Court (Appellete Side)
Sreejeeta Dey vs The State Of West Bengal & Ors on 14 December, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 22 IN THE HIGH COURT AT CALCUTTA
14.12.2022 Constitutional Writ Jurisdiction
(Item No. 38)
Appellate Side
(AB)
W.P.A. 13431 of 2022
Sreejeeta Dey
VS
The State of West Bengal & Ors
Mr. Sudipta Dasgupta
Mr. Sutirtha Nayek
.... For the petitioner
Dr. Sutanu Kumar Patra
Ms. Supriya Dubey
.... For WBCSSC
Two affidavits of service filed in Court today,
are taken on record.
The writ petitioner was an aspirant and
participated in the 1st State Level Selection Test,
2016 (Classes XI-XII) (SLST) for the subject
Nutrition. The petitioner had qualified and
participated up to the level of Personality Test. Then
the petitioner found to be disqualified and when the
merit list was published in May, 2022 the petitioner
found that the candidate who secured lower rank got
appointment whereas the petitioner did not receive
any appointment. The principal allegations of the
petitioner are pleaded in paragraphs 7, 8 & 19 in the
writ petition.
In view of the above, the respondent No. 3
shall file a report in the form of an affidavit disclosing the relevant materials in support of their stand upon copy being furnished to Mr. Sudipta Dasgupta, 2 learned counsel for the petitioner. The said affidavit report shall be filed on or before January 9, 2023.
The writ petition shall appear on January 12, 2023 under the heading "For orders".
(Aniruddha Roy, J.)