Debranjan Bhattacharjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 4688 Cal

   07.
02.8.2023
  S.D.

                                   W.P.A. 17426 of 2019

                                 Debranjan Bhattacharjee
                                            Vs.
                              The State of West Bengal & Ors.

                   Mr. Manas Kumar Ghosh
                   Ms. Susmita Dey (Basu)
                                          ..For the Petitioner
                   Mr. Suddhadev Adak
                                 ...For the Respondent Nos. 5 to 8

Mr. Adak, learned counsel appearing on behalf of the

WBSMICL submits on written instructions that the petitioner

is a Group-B employee. Such written instructions are retained

with the records.

He submits that the petitioner has been represented as a

"Group-C" employee in the writ petition is deliberate

suppression of material facts.

Mr. Ghosh, learned counsel appearing on behalf of the

petitioner submits that whether or not the petitioner is a

Group-C or a Group-B employee, the same will not affect the

order passed by this Court on July 12, 2023. He submits that

necessary reliance will be placed on a judgment in relation to

the said issue.

Let the matter come up for further consideration under

the same heading "For Orders" on August 30, 2023.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Lapita Banerji, J.)