Paromita Mondal & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 22 Cal

                              W. P.A. No.10652 of 2020
                               Paromita Mondal & Ors.
                                          v.
                            The State of West Bengal & Ors.

04.01.2021

Dr. Sutanu Patra Sl.-34 Ms. Supriya Dubey ... for the Commission. Ct.25 (S.R.) via video No one appears on behalf of the petitioners. Ms. Dubey, conference learned advocate appearing for the commission 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 co-ordinate 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 be no order as to costs.

Urgent Photostat certified copy of this order, if applied

for, be supplied to the parties on completion of all necessary

formalities.

(Tapabrata Chakraborty, J.)