Aktarul Islam Kayal & Ors vs State Of West Bengal & Ors
2021 Latest Caselaw 3440 Cal

   Ct. 39
Item No.03
25.06.2021
 (suvendu)

                             CAN 5 of 2021
                                  In
                            WPA 9597 of 2019

                            (Via Video Conference)
                       Aktarul Islam Kayal & Ors.
                                   Vs.
                      State of West Bengal & Ors.


                     Dr. Chapales Bandyopadhyay
                                     ...........for the applicant
                     Mr. Firdous Samim
                                 .............for the respondents

Ms. Ruchira Chatterjee ............for the writ petitioner

In Re. CAN 5 of 2021

Although this application appears to have

been affirmed on 7th May, 2021 by the West Bengal

Central School Service Commission for appropriate

orders upon the Central School Service Commission for

extension of time for preparation and publication of the

interview list, learned counsel appearing for the

petitioners in W.P.A. 9597 of 2019 submits that the

writ petitioners have not been served with a copy of the

application.

Since this application relates to compliance of

a judgment, passed by this Court on 11th December,

2020, which related to several writ petitioners in WPA

9597 of 2019, the petitioners in the said writ petition

must be served before this application is taken up for

consideration.

The School Service Commission is accordingly

directed to serve a copy of the application upon the

advocate on record of the writ petitioners in W.P.A.

9597 of 2019 within a week from date.

List this matter on 2nd July, 2021 at 12.45

P.M.

(Moushumi Bhattacharya, J.)