Amrita Mondal vs The State Of West Bengal & Ors
2021 Latest Caselaw 949 Cal

04.02.2021 ss W.P.A. 17823 of 2019 (Through Video Conference) , Amrita Mondal Vs.

The State of West Bengal & ors.

Mr. Anindya Sundar Das Mr. Mansaram Mandal .... for the petitioner

Dr. S. K. Patra Mr. K. K. Bandopadhyay Ms. Supriya Dubey Chakraborty ... for the Commission

The learned advocate appearing for the petitioner submits that

the present writ petition has been preferred challenging the selection

process pertaining to the 1st State Level Selection Test, 2016 for

recruitment to the post of assistant teachers in Upper Primary Schools

in the State of West Bengal.

By a judgment delivered on 11th December, 2020 in similar

matters, a coordinate Bench of this Court has set aside and cancelled

the selection process for appointment of candidates to the post of

assistant teachers of Upper Primary Schools in the State of West

Bengal pursuant to the notification published for the said posts on 23rd

September, 2016.

In view thereof, no further order is required to be passed in the

present writ petition and the same is, accordingly, disposed of.

Since no affidavit-in-opposition is called for, allegations made

in the writ petition are deemed not to have been admitted.

All parties are to act on website copy of this order.

(Shekhar B. Saraf, J.)