To Ct.15 Siben Barman vs Rkd
2022 Latest Caselaw 1699 Cal

                                   W.P.A. 11073 of 2014
07    31.03.2022
to    Ct.15                            Siben Barman
11                                         -vs-
rkd
                              The State of West Bengal & Ors.
                                            With
                                   W.P.A. 11657 of 2017
                                         Kakali Sil
                                           -vs-
                              The State of West Bengal & Ors.
                                            With
                                   W.P.A. 11660 of 2017
                                         Kanai Ray
                                           -vs-
                              The State of West Bengal & Ors.
                                            With
                                   W.P.A. 11663 of 2017
                                    Draghiman Karmakar
                                           -vs-
                              The State of West Bengal & Ors.
                                            With
                                   W.P.A. 11669 of 2017
                                         Rajib Das
                                           -vs-
                              The State of West Bengal & Ors.

                   Mr. Rabilal Maitra,
                   Mr. Tulsi Das Maiti,
                   Mr. Partha Sarathi Debbarman,
                   Mr. Rajit Lal Maitra
                                                            ....for the petitioners.
                   Ms. Subir Sanyal,
                   Mr. Dwarikanath Mukherjee,
                   Mr. Ratul Biswas
                                                                 ....for the Board.
                   Mr. Supriyo Chattopadhyay,
                   Ms. Iti Duta
                                                ....for the DPSC, Dakshin Dinajpur.
                   Mr. Bhaskar Prasad Vaisya,
                   Mr. Suman Dey
                                        ....for the State in W.P.A. 11073 of 2017.

                   Mr. Bhaskar Prasad Vaisya,
                   Mr. Sabyasachi Mondal
                                        ....for the State in W.P.A. 11657 of 2017.
                   Mr. Gourav Das
                                        ....for the State in W.P.A. 11669 of 2017.
                          2




        The writ petitions are heard in presence of

the learned advocates representing the petitioners,

West Bengal Board of Primary Education, District

Primary School Council, Dakshin Dinajpur and the

State respondents.

Mr. Maitra, learned senior advocate has

made his submission to some length and during

course of his submission Mr. Sanyal, learned

counsel representing the West Bengal Board of

Primary Education has relied upon one unreported

judgment delivered by a coordinate Bench on W.P.

6894(W) of 2017 (Monika Das & Ors. -vs- The State

of West Bengal & Ors.) and according to Mr. Sanyal

the issue involved in these writ petitions is covered

by the said judgment dated 10th December, 2019.

At this juncture, Mr. Maitra has prayed for

accommodation to go through the judgement to

make further submission on these writ petitions.

Hearing of the writ petitions stands

adjourned till 25th April, 2022 when it appear

under the same heading.

Mr. Sanyal has prayed for extension of time

to file affidavits-in-opposition in the three writ

petitions which are being considered today where

till date no affidavit has been filed on behalf of the

Board.

Time to file affidavits-in-opposition in those

three writ petitions is extended by 18th April, 2022

and affidavit-in-reply, if any, to be filed by the

petitioner by 22nd April, 2022.

(Saugata Bhattacharyya, J.)