Adity Mukherjee & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 3978 Cal

27.07.2021 item no.22 s. bhar Ct.No. 17 (Through video conference)

WPA 11226 of 2021

Adity Mukherjee & ors.

-Vs-

The State of West Bengal & ors.

Ms. Ruchira Chatterjee Mr. Vishak Bhattacharya....for the Petitioner

Dr. Sutanu Kumar Patra Mr. Supriyo Dubey ....for the SSC

Mr. Samsul Kabir Humayan Reza ...for the State

Learned advocate for the petitioners submits that this matter is similar to one matter in which order passed by this Court in WPA 10789 of 2021 (Abhijit Ghosh Vs. State of West Bengal & Ors.) on 9th July, 2021. In that matter candidate was granted liberty to file representation before the West Bengal Central School Service Commission individually and not jointly and certain directions were also given by this Court upon the School Service Commission.

I have been intimated that this order has been carried to appeal and the appeal Court has passed an order. Therefore, the order passed by this Court in the above writ application does not have any separate existence and now has merged with the order passed by the appeal Court on 20th July, 2021.

The petitioners have the liberty to follow the judgment and order passed by the Appeal Court.

This writ application has been filed by 36 writ

petitioners. I told by the learned advocate for the

petitioners that full court fees have been paid by making

E-payment. The petitioner undertakes to submit a copy

showing E-payment of the court fees amount in the course

of the day.

With the above direction, this writ application is

disposed of.

All parties are to act on the server copy of this order

duly downloaded from the website of this court.

(Abhijit Gangopadhyay, J.)