Sunanda Mukherjee (Nee Adhikary) vs State Of West Bengal & Ors
2021 Latest Caselaw 41 Cal

05.01.2021 D/L No.02 Court No.25 Avijit Mitra WPA 1558 of 2020

Sunanda Mukherjee (nee Adhikary) Vs.

State of West Bengal & Ors.

(Through Video Conference)

Mr. Sanjib Das ... ... for the petitioner

Mr. Gourav Das ... ... for the Commission

Mr. Das, the learned advocate appearing for the

petitioner submits that the present writ petition has been

preferred challenging the selection process pertaining to the 1 st

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.)