Ujjal Kanti Bandyopadhyay & Ors vs State Of West Bengal & Ors
2021 Latest Caselaw 1454 Cal

  15.02.2021
Item No. 24
Ct. No. 04
PG

                               F.M.A. 3351 of 2016
                                       With
                                CAN 5972 of 2015
                                       With
                                CAN 4164 of 2018
                        Ujjal Kanti Bandyopadhyay & Ors.
                                        Vs.
                            State of West Bengal & Ors.
               Mr. Kallol Bose
               Mr. Subrata Santra
               Mr. Nilanjan Pal..........for appellants

               Mr. Partha Sarathi Bhattacharya, sr. adv.
               Mr. Bhagbat Chaudhuri
               Mr. Somesh Kr. Ghosh.....for added respondents

Mr. Sirsanya Bandyopadhyay, Jr. Standing Counsel Mr. Subhendu Sengupta......for State

Mr. Bose, learned advocate appears on

behalf of appellants, who are unsuccessful writ

petitioners. He places impugned judgment. He

submits, State cannot decide unilaterally on

implementation of a Central scheme. Decentralisation

and appointment district-wise was contemplated but

not implemented. State and successful candidates are

represented respectively by Mr. Bandyopadhay,

learned advocate, Junior Standing Counsel and Mr.

Bhattacharya, learned senior advocate.

List on 22nd February, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)