Calcutta High Court (Appellete Side)
Sulagna Bhattacharyya vs The State Of West Bengal & Ors on 14 November, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 22 IN THE HIGH COURT AT CALCUTTA
14.11.2022 Constitutional Writ Jurisdiction
(Item No. 49)
Appellate Side
(AB) W.P.A. 22230 of 2022
Sulagna Bhattacharyya
VS
The State of West Bengal & Ors.
Mr. Kamalesh Bhattacharya
Mr. Aninda Bhattacharya
... for the petitioner
Mr. Subhrangsu Panda
Ms. Mithu Singha Mahapatra
.... For West Bengal College
Service Commission
Mr. Supriyo Chattopadhyay
Mr. Suman Dey
.... For the State
The writ petition pertains to a selection process
of 2012.
The learned counsel for the respondent Nos. 2
and 3 submits that a subsequent selection process was also there in 2015 and 2018.
Mr. Kamalesh Bhattacharya, learned counsel for the petitioner submits that, the appointment continued for the relevant selection process in this writ petition up to 2015.
Considering the above and considering the materials on record this Court is of the firm view that, there is no scope for interim order. The issue involved in this writ petition needs to be adjudicated upon affidavits.
Respondents are directed to file affidavits-in- opposition on or before December 20, 2022. Reply, if any thereto, shall file on or before January 15, 2023. 2 The writ petition shall appear in the monthly list of February, 2023 under the heading "Hearing".
As submitted by Mr. Subhrangsu Panda, learned advocate the question of maintainability of the writ petition is kept open which will be taken up first when the matter is taken up for hearing.
(Aniruddha Roy, J.)