Tanmay Praharaj vs State Of West Bengal & Ors
2021 Latest Caselaw 977 Cal

S/L 124
04.02.2021

Court No.26 SD WPA 17416 of 2019 (Via Video Conference) Tanmay Praharaj Vs.

State of West Bengal & Ors.

Mr. Aninda Bhattacharya ... for the Petitioner.

Dr. Sutanu Kumar Patra Mr. K.K. Bandyopadhyay Mrs. Supriya Dubey Chakraborty ... for the WBCSSC.

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 Teacher 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.)