Aditi Roy vs The State Of West Bengal And Ors
2021 Latest Caselaw 1557 Cal/2

OD-2
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE

                              WPO/1215/2021

                               ADITI ROY
                                Versus
                  THE STATE OF WEST BENGAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ABHIJIT GANGOPADHYAY
  Date : 9th December, 2021.

                                                                    Appearance :
                                                    Mr. Anjan Bhattacharya ,Adv.
                                                            Ms. Anita Shaw, Adv.
                                                             ... for the petitioner.

                                                Mr. Bhaskar Prasad Vaisya , Adv.
                                                       Mr. Jaydip Banerjee, Adv.
                                                                 ... for the State.

                                                         Ms. K. Bhattacharyya, Adv.
                                                               ... for the W.B.B.S.E.


       The Court: Affidavit-of-service filed is kept on record.

       This is a matter where office of the none except the respondent

nos. 6 and 7 are within the Original Side of this Court and other

respondents are outside the Original Side of this Court. Therefore,

following Rule 4 of the Writ Rules and also following a judgment delivered

by this Court in WPO/373/2020 on 8th July, 2021, I convert this writ

application to a matter in the Appellate Side and the Department is

directed to take steps for conversion of this matter to a matter of

Appellate Side.

Nobody appears for the State in this matter. As Mr. Bhaskar

Prasad Vaisya who is the Additional Government Pleader with Mr. Jaydip

Banerjee as his junior are present in Court today I direct them to appear

in this matter. Their appointment in this matter is to be regularized.

(ABHIJIT GANGOPADHYAY, J.)

mg