Akg Nakul Bera vs Ct. 25 The State Of West Bengal & Ors
2022 Latest Caselaw 2859 Cal

95   13-05-2022                       WPA 4488 of 2018
      AKG                                  Nakul Bera
                                              Versus
     Ct. 25                      The State of West Bengal & Ors.

                  Mr. Sayan Kanjilal
                                   ...For the Petitioner.
                  Ms. Chaitali Bhattacharjee,
                  Mr. Kartick Ch. Kapas
                                   ...For the State
                  Mr. Pratim Chakraborty
                                  ...For the School Committee


                       It has been uniformly submitted by the learned

                  advocate for the petitioner and the respondent no. 5

that taking note of the judgment and order dated

December 14, 2017 passed by the learned Additional

District & Sessions Judge, 2nd Court, Paschim

Medinipur in POCSO 40/2017, thereby holding that the

petitioner was not guilty against the charge, School

Authority has allowed the petitioner to join in the post

of Hostel Warden in Sathi, a residential educational

institution.

In view thereof, nothing remains to be decided any

further in this writ petition.

Accordingly, the writ petition being WPA 4488 of

2018 stands disposed of.

There will be however, no order as to costs.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties upon completion

of usual legal formalities.

(Hiranmay Bhattacharyya, J.)