Mrinmoy Pramanik & Ors vs Sri Ajit Kumar Nayek
2023 Latest Caselaw 4950 Cal

Item Nos. 2
10.08.2023

    sh                               CPAN 189 of 2023

                                 Mrinmoy Pramanik & Ors.
                                               -vs-

Sri Ajit Kumar Nayek, The Chairman, South 24 Parganas D.P.S Council & Ors.

in WPA 19621 of 2019 Arindam Mandal & Ors.

-vs-

State of West Bengal & Ors.

With IA No. CAN 1 of 2020 (Old No. 2907 of 2020), CAN 2 of 2020 (Old No. CAN 2982 of 2020), CAN 3 of 2020 (Old No. CAN 5337 of 2020), CAN 4 of 2020 (Old No. CAN 5338 of 2020), CAN 5 of 2020 (Old No. CAN 5342 of 2020), CAN 6 of 2020 , CAN 7 of 2020, CAN 8 of 2020, CAN 9 of 2020, CAN 10 of 2020, CAN 11 of 2021, CAN 12 of 2021, CAN 13 of 2021, CAN 14 of 2021, CAN 15 of 2021, CAN 16 of 2021, CAN 17 of 2021, CAN 18 of 2021, CAN 19 of 2021, CAN 20 of 2021, CAN 21 of 2021.( Applications are not in the file)

Mr. Laxmi Kumar Gupta, Sr. Adv. Mr. Subir Sanyal Mr. Rahul Biswas Mr. Somesh Ghosh ........ for the appellants in CPAN.

Mr. Bhaskar Prasad Vaisya Mr. Gaurav Das ...... for the alleged contemnor no.1.

Mr. Supriya Chattopadhyay, Ld. AGP Mr. Mrinal Kanti Ghosh .... For the alleged contemnor nos. 3 and 4.

A compliance report by the Principal Secretary, School Education Department has been filed in Court today. Copy of the same has been handed over to the learned advocates representing the respective parties in Court today.

It appears therefrom that the department has issued a notification on August 10, 2023 mentioning that the Learned Governor has been pleased to accord approval to the proposal for creation of 1403 supernumerary posts of primary school teachers and also allow filling up of 1506 posts for primary teachers including 103 existing vacancies under DPSC, South 24 Parganas.

Learned advocate representing the District Primary School Council, South 24 Parganas submits that copy of the notification is yet to reach the Council. It is submitted that the order passed by the Court will be complied within the shortest possible time.

The Principal Secretary, School Education Department is directed to take necessary consequential steps with regard to the appointment of the petitioners pursuant to the judgment passed by this Court on November 10, 2022 and notification dated August 10, 2023 and file a further compliance report on the adjourned date.

List on August 30, 2023 at 3 p.m.

(Krishna Rao, J.) (Amrita Sinha, J.)