Anup Kumar Das vs The Secretary
2022 Latest Caselaw 7699 Cal

5
Court
No. 21   21.11.2022                      WPA 21977 of 2022
G.S.Da                                              [




s
                                            Anup Kumar Das
                                                   -Vs-
                      The Secretary, The West Bengal Municipal Service Commission &
                                                   Ors.


                      Mr. D. N. Ray
                      Mr. S. G. Bhattacharya
                                                ... for the petitioner

                      Mr. Biswabrata Basu Mallick
                      Mr. Sayan Ganguly
                                              ... for the State
                      Mr. Susanta Dutta
                      Mr. Sanjay Saha
                      Ms. S. Basu
                                        ... for the respondent nos. 3 to 5

Ms. Koyeli Bhattacharyya ...for the WBMSC

Mr. S. Dutta, Learned Counsel, appearing on

behalf of the respondent nos. 3, 4 and 5, submits that

necessary documents have to be brought on record by

way of an Affidavit on the issue of the eligibility/non-

eligibility of the petitioner's candidature.

Ms. Bhattachryya, Learned Counsel, appears on

behalf of the respondent no.1.

Mr. D. N. Ray, Learned Counsel, appearing on

behalf of the petitioner, places his reliance on an

unreported judgment passed by a Division Bench of

this Hon'ble Court in MAT 1089 of 2018 (Jyotirmoy

Roy -Vs- The State of West Bengal & Ors.).

Let such Report-on-Affidavit be filed by the

respondent no.3/the Managing Director, West Bengal

Essential Commodities Supply Corporation Limited

or, any other person authorised by him within

December 5, 2022.

Exception, if any, by the petitioner be filed by

December 14, 2022.

Parties are directed to exchange advance copies

of their affidavits.

Let the matter appear for further consideration

under the heading "For Orders" on December 19,

2022 at 2.00 pm.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High

Court, Calcutta.

(Lapita Banerji, J.)