Calcutta High Court (Appellete Side)
Cni Girls Primary School (Metiabruz) vs The State Of West Bengal & Others on 19 June, 2025
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
7.
(DL)
19.06.2025
Ct. No. 18
(ARPAN)
W.P.A. 10588 OF 2025
CNI Girls Primary School (Metiabruz)
Vs.
The State of West Bengal & Others
Mr. Kamalesh Bhattacharya, Adv.
Mr. Aninda Bhattacharya, Adv.
...for the Petitioner
Mr. Bhaskar Prasad Vaisya, AGP
Mr. Ranjan Saha, Adv.
...for the State
Affidavit-of-service filed on behalf of the
petitioner is taken on record.
School authority of CNI Girls Primary School
(Metiabruz) is before this court with the present writ
petition, inter alia, challenging memo dated 18 th
September, 2024 issued by the Commissioner of School
Education, West Bengal whereby a candidate who was
appointed against the vacancy which was alleged to be
occupied at one point of time by Karuna Tudu was not
accorded approval but approval has been accorded in
favour of five other candidates against five sanctioned
posts.
Question crops up for consideration whether
said Karuna Tudu was appointed against sanctioned
vacancy or not.
Issue needs to be decided on exchange of
affidavits. Respondents are at liberty to file affidavit-in-
opposition to this writ petition by four (4) weeks from date. Affidavit-in-reply, if any, thereto be filed by one (1) week thereafter.
2Petitioner shall be at liberty to mention the matter before the appropriate bench for hearing after the time fixed hereinabove for exchanging affidavits.
Learned advocate for the petitioner is directed to communicate this order to the non-appearing respondents by seven (7) days and file further affidavit- of-service on the next date.
(Saugata Bhattacharyya, J.)