Asit Ranjan Gayen & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 3989 Cal

05.07.22

Sws.M FMA 992 of 2021 With IA. No. CAN 1 of 2020 (Old NO. CAN 773 of 2020)

Asit Ranjan Gayen & Ors.

Vs.

The State of West Bengal & Ors.

Mr. Arabinda Chatterjee Ms. Kakali Dutta .....for the appellants

Mr. Pinaki Dhole Ms. Kakali Samajpaty ....for the State

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

The appeal arises out of a judgment and order

passed by the Hon'ble Single Bench of this Court on

November 25, 2019 dismissing the petitioners' prayer

for regularization as Organiser Assistant Teachers

since the said prayer for regularization was not in

accordance with the provisions of The West Bengal

School Service Commission Act, 1997.

Mr. Chatterjee, learned Senior Advocate,

appearing for the appellants is heard at length.

Ms. Samajpaty, learned Counsel, appears for

the State and makes her submissions.

After hearing the parties and considering the

materials placed, this Court is of the view that an

Affidavit-of-Documents compiling all the relevant

documents and judgments, on the said issue is

necessary for effective adjudication of the present

appeal. Let Affidavit-of-Documents be compiled by

both the parties within three weeks from date.

Let Affidavit of Documents be exchanged by and

between the parties, in advance.

Liberty to mention after the period granted to

exchange Affidavit of Document is complete.

All parties to act on a server copy of this order

downloaded from the official website of this Court.

(Lapita Banerji, J.) (Subrata Talukdar, J)