Hanjela Seikh & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 6318 Cal

Court No. 22           IN THE HIGH COURT AT CALCUTTA
06.9.2022               Constitutional Writ Jurisdiction
(Item No. 23)
                               Appellate Side

(AB)
                             W.P.A. 14838 of 2022
                            Hanjela Seikh & Ors.
                                     VS
                       The State of West Bengal & Ors.

                      Mr. Santanu Maji
                      Mr. Subhayu Das
                                    .... For the petitioners
                      Mr. Prosenjit Mukherjee
                      Ms. Madhurima Sarkar
                           .... For Madrasah Service Commission
                      Mr. Supriyo Chattopadhyay
                      Mr. Arindam Chattopadhyay
                      Ms. Lipika Chatterjee
                                                ...... for the State


                       Affidavit of service filed today in Court, is

                taken on record.

                       There are five writ petitioners. Learned counsel

                appearing for the petitioners has confirmed that

                independent Court fees have already been paid.

                       The learned counsel for the appearing parties

                submit and confirm that, this writ petition was filed in

                view of the judgment and order dated June 14, 2022

                passed by a co-ordinate Bench in W.P.A. 10450 of

                2019 and the issues in this writ petition is covered by

                the said judgment.

                       Mr.    Prosenjit   Mukherjee,   learned   counsel

                appearing for the respondent Nos. 2, 3 and 4 submits

that his client had carried out an appeal from the said

judgment and order dated June 14, 2022, Annexure

P-6 to the writ petition and the appeal stood

registered as MAT 987 of 2022.

In view of the submissions made by the

learned counsel for the appearing parties in their

usual fairness this writ petition is directed to go out of

list for the time being with liberty to mention.

(Aniruddha Roy, J.)