Citation : 2021 Latest Caselaw 231 Cal
Judgement Date : 18 January, 2021
Ct.
No. 18.01 W.P.A. 9266 of 2020
26 2021 Beauty Santikary & Ors.
-Versus-
Sl. West Bengal
59 State of West Bengal & Ors.
akb
Mr. Gopal Das ...For the Petitioners
Mr. Gourav Das ...For State Respondents
Dr. Sutanu Kumar Patra Ms. Supriya Dubey ...For Respondent SSC
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.)
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