Sri Prabhat Mukhopadhyay vs The State Of West Bengal & Ors
2022 Latest Caselaw 3473 Cal

16.06.2022.

Court No.13

ap W.P.A. No. 15383 of 2019 Sri Prabhat Mukhopadhyay Versus The State of West Bengal & Ors. Mr. Saibal Acharyya, Mr. Amit Kumar Ghosh.

...For the petitioner.

Mr. Biswabrata Basu Mallick, Mr. Sanjib Das.

..For the State.

Mr. Kanak Kiran Bandyopadhyay.

..For the SSC.

Affidavit-of-service filed in Court today be taken

on record.

The Secretary, West Bengal Regional School

Service Commission has filed a report before this

Court on the steps taken pursuant to the judgment

and order dated 11th September, 2018 passed by a Co-

ordinate Bench of this Court in W.P. No. 22610 (W) of

2011 (Prabhat Mukhopadhyay - Vs. - The State of

West Bengal & Ors.) on the recommendation of the

Medical Board on the percentage of disability of the

petitioner shall also be enclosed.

Let such report shall be filed on the adjourned

date.

Let this matter stand adjourned and be listed on

28th June, 2022 under the same heading.

All parties are directed to act on a server copy of

this order duly downloaded from the official website of

this Court.

(Rajasekhar Mantha, J.)