Md. Safi Miah & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 6058 Cal

03-12-2021
 ct no. 13
 Sl.103
  sp

                              WPA 23566 of 2014
                                     With
                                CAN 2 of 2020
                             Md. Safi Miah & Ors.
                                     Versus
                        The State of West Bengal & Ors.
                            (Via Video Conference)

               Mr. Manik Lal Poddar
                                                    ...for the petitioners

               Ms. Sanghamitra Nandi,
               Mr. Suprabhat Bhattacharya
                                                              ...for the State



                         Learned counsel representing the State in the

             instant application being CAN 2 of 2020 submits that

             the writ petitioners were not entitled to consideration

             since they have not been found to be existing and

             teaching in the school at the time of sponsorship.

                         A reasoned order may, therefore, be passed by

             the respondent no.2, the Director of Mass Education

Extension, Government of West Bengal, within a period

of one month from date. The order that may be passed

shall be communicated to the petitioner within a week

thereof.

The petitioners and or their legal

representative shall be heard in person by the

respondent no.3, the Director of Mass Education

Extension, Government of West Bengal.

The aforesaid order is passed at the

submissions of the counsel for the State.

In view of the above, CAN 2 of 2020 shall

stand disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties upon

compliance of all formalities.

(Rajasekhar Mantha, J.)