Smt. Priyanka Kundu Mondal & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 1225 Cal

15.03.2022
sayandeep
Sl. No. 08
Ct. No. 05
                             WPA 6492 of 2021

                 Smt. Priyanka Kundu Mondal & Ors.
                              -Versus-
                    The State of West Bengal & Ors.

             Mr. Subir Sanyal
             Mr. Kajal Ray
                                           ...... for the petitioner
             Mr. Kishore Dutta
             Mr. Pulak Ranjan Mondal
             Ms. Bandana Mondal
             Mr. Subhrangsu Panda
                                            ....... For the WBCSC
             Mr. Anil Kr. Gupta
             Mr. Yogesh Kr. Sharma
                                                 ..... for the UGC
             Mr. Ratnadeep Mukherjee
             Mr. Suranjan Mondal
             Mr. Sukumar Bhuniya
                               ..... for the respondent No. 12

Ms. Mayuri Ghosh

The petitioner prays for disclosure of score-

sheets of the empanelled candidates as directed

by a learned Single Judge on 7th July, 2021. An

appeal preferred from the said order was

dismissed by a Judgment dated 15th November,

2021. A review application of the Judgment of

the Division Bench is pending.

Upon considering the Judgment passed by

the Division Bench and the specific observations

therein to the effect that the petitioners before

this Court have already obtained the score-sheets

for the subject Geography pursuant to application

filed under Right to Information Act, 2005, this

Court is of the view that any further direction on

the Commission will not only have bearing on the

pending review application but may also be an

exercise in futility considering the observations

made by the Division Bench.

The Commission is directed to take

appropriate steps so that the writ petition can be

heard out as expeditiously as possible.

List this matter on 2nd May, 2022 as prayed

for.

A letter written by the respondent No.

11/private respondent stating that the

respondent No. 11 does not wish to continue with

the matter is kept on record.

(Moushumi Bhattacharya, J.)