(Bd) vs State Of West Bengal & Ors
2021 Latest Caselaw 3940 Cal

26th July
 2021                         WPA 11086 of 2021


                           (Through Video Conference)

(13)                             Amit Kumar Mahato
(BD)                                     -vs-
                              State of West Bengal & Ors.

                               Mr. Saikat Sutradhar
                               Mr. Sudipta Dasgupta
                                          ... for the petitioner.
                               Mr. Debasish Saha
                               Ms. Namrata Chatterjee
                               Mr. Souvik Dhar
                                          ... for the respondent no. 4.

Mr. Mrinal Kanti Biswas ... for the State.

Dr. Sutanu Kumar Patra ... for the SSC

Affidavit of service filed in court today be kept with the record.

Learned advocate for the petitioner submits that this matter is covered by a judgment delivered by this Court in WPA 10789 of 2021 (Abhijit Ghosh Vs. State of West Bengal & Ors.) on 9th July, 2021. However, I have been told that in this matter there is an appeal court's judgment dated 20th July, 2021. Therefore, this judgment and order delivered by me on 9th July, 2021 does not have any separate an independent existence after passing of the appeal court's judgment in MAT No. 638/2021.

In view of the above the petitioner has the liberty to follow the appeal court's judgment as has been stated above.

With these observations this writ application is disposed of.

(Abhijit Gangopadhyay , J.)

The affidavit of service showing that the service on the respondent no............ has been served. The affidavit of service is kept on record. The tracking report showing service on the respondent no. 2 has not been received by the petitioner as on date.

(Moushumi Bhattacharya J.)