Sharmistha Mondal & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 155 Cal

12.01.2021 ss

W.P.A. 7637 of 2020 C.A.N. 1 of 2020

(Through Video Conference)

,

Sharmistha Mondal & ors.

Vs.

The State of West Bengal & ors. ,,

Mr. Firdous Samim Ms. Gopa Biswas .... for the petitioners

Mr. Supriyo Chattopadhyay Mr. Suman Dey ... for the State

Dr. Sutanu Kumar Patra Mrs. Supriya Dubey Chakraborty ... for the W.B.C.S.S.C.

The application being CAN 1 of 2020 relating to

urgency of this writ petition is heard, and accordingly,

disposed of.

The learned advocate appearing for the petitioners

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.)