Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Chinmoy Kumar Chatterjee vs The State Of West Bengal And Ors
2023 Latest Caselaw 2106 Cal/2

Citation : 2023 Latest Caselaw 2106 Cal/2
Judgement Date : 18 August, 2023

Calcutta High Court
Chinmoy Kumar Chatterjee vs The State Of West Bengal And Ors on 18 August, 2023
OD-9

                             ORDER SHEET

                            WPO/1083/2023

                  IN THE HIGH COURT AT CALCUTTA
                 CONSTITUTIONAL WRIT JURISDICTION
                           ORIGINAL SIDE

                   CHINMOY KUMAR CHATTERJEE
                               VS
                THE STATE OF WEST BENGAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE LAPITA BANERJI
  Date: 18th August, 2023

                                                                   Appearance:
                                                      Mr. Debdutta Basu, Adv.
                                                            ..for the petitioner

                                                Mr. Santanu Kumar Mitra, Adv.
                                                Ms. Parna Roy Choudhury, Adv.
                                                                ...for the State

                                                    Ms. Deblina Chattaraj, Adv.
                                                       Ms. Angana Dutta, Adv.
                                                                ..for WBTC Ltd.




       The Court: Mr. Basu, learned counsel appearing on behalf of the

writ petitioner, submits that during the selection process, the criteria for

selection could not have been altered by the respondent/West Bengal

Transport Corporation Limited (WBTCL).

Ms. Chattaraj, learned counsel appearing on behalf of the

Corporation cites a judgment reported in 2023 SCC OnLine SC 344

(Tajvir Singh Sodhi and Ors. vs. State of Jammu & Kashmir).

She submits that even if the criteria for selection is changed during

the recruitment process, the same cannot be set aside or quashed unless

such an alteration of selection criteria was motivated by mala fide

intention/motive.

Let the matter come for further consideration under the heading

"Court Applications" on August 25, 2023.

(LAPITA BANERJI, J.)

bp.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter