Kuntal Samanta & Ors vs State Of West Bengal & Ors
2021 Latest Caselaw 5688 Cal

16.11.2021
sayandeep
Sl. No. 46
Ct. No. 05
                                WPA 28890 of 2017
                                        With
                                 WPA 24309 of 2016
                                       With
                                 WPA 25892 of 2016
                                       With
                                 WPA 29181 of 2016
                                       With
                                 WPA 6957 of 2019
                                       with
                      IA NO: CAN/1/2018(Old No. CAN/748/2018)
                      IA NO: CAN 2/2018(Old No. CAN/4708 of 2018)
                      IA NO: CAN/6/2020, IA NO: CAN/7/2020
                      IA NO: CAN/8/2021
                               [Via Video Conference]

                                 Kuntal Samanta & Ors.
                                    -Versus-
                             State of West Bengal & Ors.

                   Mr. Golam Mastafa
                   Mr. Samirul Sardar
                                               ... for the petitioners
                   Dr. Sutanu Kumar Patra
                   Mr. K.K. Bandyopadhyay
                   Mrs. S. Dubey
                                                    ..... for WBCSSC
                   Mr. Soumik Pramanick
                   Mr. Suman De
                          .. for the Private respondent(added party)

Learned Counsel appearing for the petitioners

seeks to rely on a recent Judgment of the Supreme

Court.

Let a copy of the decision be handed over to

learned counsel appearing for the State and the School

Service Commission.

List this matter after a week as prayed for leaned

counsel for the petitioners to place the Judgment.

The State as well as the School Service

Commission are to indicate whether they are concluded

their submissions.

(Moushumi Bhattacharya, J.)