Ashish Kumar Tiwari vs The State Of West Bengal & Ors
2022 Latest Caselaw 6455 Cal

09.09.2022
Court No.13
Sl. Nos. 2to 5
sp
                             WPA 2561 of 2020
                            Ashish Kumar Tiwari
                                 -Versus-
                       The State of West Bengal & Ors.

                                     With
                             WPA 22714 of 2018
                           Managing Committee of
                 Shree Balkrishna Vithalnath Vidyalaya & Anr.
                                  -Versus-
                       The State of West Bengal & Ors.

                                     With
                             WPA 22721 of 2018
                           Managing Committee of
                 Shree Balkrishna Vithalnath Vidyalaya & Anr.
                                  -Versus-
                       The State of West Bengal & Ors.

                                   With
                             WPA 2562 of 2020
                             Sushil Kumar Rai
                                 -Versus-
                       The State of West Bengal & Ors.

                  Mr. Subir Sanyal,
                  Mr. S. Das
                          ....for the petitioner in WPA 2561 of 2020
                                            and WPA 2562 of 2020.

                  Mr. Pijush Chaturvedi,
                  Mr. Tarun Kumar Das,
                  Mr. Anindya Bose
                         ...for the petitioner in WPA 22714 of 2018
                                          and WPA 22721 of 2018.

                  Mr. Bhaskar Prosad Vaisya, ld. A.G.P.,
                  Ms. Chaitali Bhattacharya
                  Mr. Kartick Chandra Kapas
                  Mr. Sagnik Chatterjee
                  Mr. Supriyo Chattopadhyay
                  Mr. Sabyasachi Mondal
                                                   ...for the State.

                  Ms. Koyeli Bhattacharyya
                  Mr. Santanu Kr. Mitra
                                                ...for the WBBSE.
                        2




Mr. Subir Sanyal,
Mr. S. Das
               ....for the private respondents in

WPA 22714 of 2018 and WPA 22721 of 2018

Mr. Pijush Chaturvedi, Mr. Tarun Kumar Das, Mr. Anindya Bose ...for the respondent nos. 6 & 7 in WPA 2561 of 2020 and WPA 2562 of 2020

The judgement dated September 7, 2022 is

mentioned for correction.

In the 6th line of the second page of the first

paragraph of the said judgment, the date '5th

September, 2018' shall stand corrected to read as

'25th September, 2018'.

In the 6th line of the third page of the first

paragraph of the said judgment, the expression

'an aided school' shall stand corrected to read as

'a D.A. getting school'.

In the 7th line of the fifth page of the fourth

paragraph of the said judgment, the date '26th

April, 2018' shall stand corrected to read as '22nd

May, 2018'.

In the 1st line of the fifth page of the fifth

paragraph of the said judgment, the date '18th

March, 2018' shall stand corrected to read as '8th

March, 2018'.

In the rest of the judgement whereever, the

reference to 'Notification No. 216-SE dated 18th

March, 2018', shall stand corrected to read as

'Notification No. 216-SE dated 8th March, 2018'.

Let the aforesaid corrections be

incorporated in the judgment dated September 7,

2022.

The other parts of the said order shall

remain unaltered.

The Department is directed to make

necessary corrections.

(Rajasekhar Mantha, J.)