Pranati Aguan And Ors vs State Of West Bengal & Ors
2022 Latest Caselaw 3028 Cal

20.05.2022 sayandeep

WPA 21174 of 2017 With CAN 3 of 2019 (Old No. CAN 2777 of 2019) Pranati Aguan and Ors.

Vs.

State of West Bengal & Ors.

With WPA 17688 of 2017 With WPA 21173 of 2017 With WPA 21322 of 2017 With WPA 23699 of 2017 With WPA 24431 of 2017 With WPA 24438 of 2017

Mr. Ekramul Bari Mr. Siddharta Sankar Mandal Ms. Tanuja Basak Mr. Sk. Imtiaz Ali ..... for the petitioners Mr. Pinaki Dhole Mr. Avishek Prasad Mr. Varun Kothari ..... for the State Mr. Bhaskar Prasad Vaisya Mr. Suman Dey .... for the State in 24431 of 2017

Dr. Sutanu Kr. Patra Mr. Kanak Kiran Bandyapadhyay Mr. Supriya Dubey ..... for the WBCSSC

Learned counsel appearing for the petitioners

and the State have submitted their respective short

Notes. Learned counsel appearing for the School

Service Commission intends to adopt the

submissions made on behalf of the State.

Hearing is concluded.

The matter is reserved for judgment.

(Moushumi Bhattacharya, J.)