Alberuni Biswas vs The State Of West Bengal & Ors
2021 Latest Caselaw 2000 Cal

242 16.03.2021
 Sc
                                            W.P.A. 20025 OF 2019
                                                ----------------------

(Through Video Conference) ,

Alberuni Biswas Vs.

The State of West Bengal & Ors.

,,

Mr. Sayantan Hazra ... For the Petitioner Dr. Sutanu Patra Mr. K. K. Bandyopadhyay Ms. Supriya Dubey Chakraborty.

... For the SSC

The learned Advocate appearing for the petitioner submits that the present writ petition has been preferred challenging the selection process pertaining to the 1st State Level Selection Test, 2016 pursuant to the notification dated 23rd September, 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.

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.)