Utpal Mandal & Anr vs The West Bengal Co-Operative
2022 Latest Caselaw 6692 Cal

   D/L
Item No. 5
16.09.2022
 KOLE
                               FMA 868 of 2021
                                   With
                             IA No. CAN 1 of 2021

                           Utpal Mandal & Anr.
                                  -Vs.-
                      The West Bengal Co-Operative
                        Service Commission & Ors.


             Mr. Asim Banerjee,
             Mr. A. B. Chakraborty
                                                          ... for the appellants.

             Mr. Srijan Nayak,
             Mr. R. Maitra,
             Mr. B. Das,
             Mr. P. Sarathi Pal
                                                               ... for the State.

             Mr. Pradip Kumar Roy,
             Mr. J. Roy,
                                             ... for the respondent nos. 1 and 2.

Being aggrieved by the impugned judgment and order

dated March 25, 2021 whereby the writ petition of the

appellants was dismissed by the learned Single Judge, the

writ petitioners are before us.

The appellants alleged irregularity in the selection

process conducted by the West Bengal Cooperative Service

Commission for recruitment of Upper Division Clerks. The

learned Judge dismissed the writ petition without calling for

affidavits. We would like the West Bengal Cooperative

Service Commission and the State to bring their stand on

record by filing affidavits.

Let affidavit in opposition be filed within one week

after the ensuing puja vacation. Reply thereto, if any, be

filed within one week thereafter.

List the matter once again on 14.11.2022 under the

heading "Hearing".

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)