Calcutta High Court (Appellete Side)
Biswajit Jana vs The State Of West Bengal & Ors on 17 June, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In The High Court at Calcutta
17-06-2010 Constitutional Writ Jurisdiction
Appellate Side
sb-9
.
W.P.No.12654(W) of 2010 Biswajit Jana
-vs-
The State of West Bengal & Ors.
Mr. Somnath Das ....for the petitioner Mr. Saikat Banerjee ........for the board Mr. Tulsidas Maity ......for the council The petitioner is challenging the amendments to the West Bengal Primary School Teacher Recruitment Rules, 2001 mentioned in the notifications dated May 19, 2009 and July 24, 2009.
The grounds on which the amendments are questioned are almost identical with the ones on which several petitions under art.226 have been filed and one of them is W.P.No.12322(W) of 2010 (Betasi Das v. The State of West Bengal & Ors.). Those petitions have been admitted and no interim order has been made. I am, therefore, of the view that this petition should also be admitted.
For these reasons, the petition is admitted. There shall be no interim order. The respondents shall file opposition within three weeks; reply, if any, shall be filed by three days thereafter. Liberty to mention for out of turn hearing after four weeks. Certified xerox.
(Jayanta Kumar Biswas, J.) 2