Debdas Rajak & Ors vs The Government Of West Bengal & Ors
2021 Latest Caselaw 5318 Cal

62 to 64
01.10.2021.
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               IN THE HIGH COURT AT CALCUTTA
              CONSTITUTIONAL WRIT JURISDICTION
                       APPELLATE SIDE

                      W.P.S.T. 112 of 2014

                       Debdas Rajak & Ors.
                               Vs.
               The Government of West Bengal & Ors.

                               With

                      W.P.S.T. 114 of 2014

                    Chandi Prasad Dey & Ors.
                               Vs.
               The Government of West Bengal & Ors.

                               With

                      W.P.S.T. 164 of 2014

                   Saptarshi Chakraborty & Ors.
                               Vs.
               The Government of West Bengal & Ors.



           Mr. Rama Prasad Sarkar
                            ...for the petitioners in
                              all the writ petitions
           Mr. Anirban Roy
           Mr. Raja Saha
           Mr. Biswabrata Basu Mallick
                           ...for the State respondents

in W.P.S.T. 112 of 2014 and W.P.S.T. 164 of 2014

Mr. Susovan Sengupta Mr. Subir Pal ...for the State respondents in W.P.S.T. 114 of 2014

In view of a strong prima facie case having been

made out by the petitioners for hearing the writ

petitions on merits, since violation of Articles 14 and

16 of the Constitution of India has been alleged,

which is required to be looked into on merits, upon

consideration of the rival factual contentions of the

parties, the writ petitions shall be heard on merits.

On the prayer of learned counsel for the State-

respondents, the respondents shall file affidavit(s)-in-

opposition peremptorily within November 26, 2021.

The petitioners shall file their affidavit(s)-in-

reply within December 03, 2021.

The matters shall next be enlisted for hearing

before the appropriate Bench on December 06, 2021.

Copies of the cited judgments filed by the

learned counsel for the petitioners be kept on record.

(Sabyasachi Bhattacharyya, J.)

(Jay Sengupta, J.)