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Sujata Pal (Roy) vs The State Of West Bengal & Others
2021 Latest Caselaw 109 Cal

Citation : 2021 Latest Caselaw 109 Cal
Judgement Date : 8 January, 2021

Calcutta High Court (Appellete Side)
Sujata Pal (Roy) vs The State Of West Bengal & Others on 8 January, 2021
 08.01.2021
   rpan / 23
  Court No.25
Video Conference
                             W.P.A. No. 15350 of 2019
                                  Sujata Pal (Roy)
                                       - Versus -
                          The State of West Bengal & Others


                         Mr. Mahadeb Sarkar,
                         Mr. Ashim Kumar Das
                                       ... for the petitioner.
                         Mr. V. P. Baisya,
                         Mr. Sagnik Chatterjee
                                       ... for the State respondents.

Affidavit of service filed by the petitioner be kept

on record.

Mr. Sarkar, learned advocate appearing for the

petitioner submits that 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.

There shall however be no order as to costs.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties, upon

compliance of all requisite formalities.

Tapabrata Chakraborty, J.)

 
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