Haydar Ali Molla & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 5385 Cal

12. 21.08.2023 Court No.6 Tanmoy Ghosh

FMA 708 of 2020

Haydar Ali Molla & Ors.

-Versus-

The State of West Bengal & Ors.

With IA No: CAN/1/2018 (Old No: CAN/9316/2018)

Mr. Rajdeep Bhattacharya, Adv.

...for the appellants.

The writ petition of the appellants being W.P. No.

13352(W) of 2018 has been dismissed by a learned

Single Judge by a judgment and order dated August 2,

2018. Hence this appeal.

The appellants / writ petitioners are aggrieved by

an order of the Director of Local Bodies cancelling a

panel prepared following a selection process, for

recruitment to Group-C and Group-D posts in Dankuni

Municipality.

The presence of the State and the Municipality is

necessary to meaningfully proceed with this matter.

However, neither the State, nor the Municipality is

represented today.

We find Mr. Malay Kumar Singh along with Mr.

Bibekananda Tripathy, learned Advocates, present in

Court. They are on the State panel. We request them to

enquire from the Office of the learned Government

Pleader if the present matter has been assigned to any

learned State Advocate. If not, we request Mr. Malay

Kumar Singh along with Mr. Bibekananda Tripathy,

learned Advocates, to appear in this matter on behalf of

the State with appropriate instructions. In that event,

their appointment should be regularized.

Let a copy of this order be served on the

Municipality as also on learned Advocate who normally

represents the Municipality in these proceedings.

Let this matter be listed again on August 28, 2023.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)