Calcutta High Court (Appellete Side)
Smt. Arpita Guin vs State Of West Bengal & Ors on 14 December, 2023
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
14.12.2023
Item Nos.3 to 9
PG/KS
Ct. No.7
W.P.A. 22282 of 2023
Smt. Arpita Guin
Vs.
State of West Bengal & Ors.
With
CPAN 1493 of 2017
Arpita Guin
Vs.
Dipankar Roy & Anr.
With
W.P.A. 10552 of 2016
Smt. Arpita Guin
Vs.
The State of West Bengal & Ors.
With
W.P.A. 18505 of 2016
The Managing Committee of Barhra
High School
& Anr.
Vs.
The State of West Bengal & Ors.
With
W.P.A. 20005 of 2016
Smt. Arpita Guin
Vs.
The State of West Bengal & Ors.
With
W.P.A. 30719 of 2016
Smt. Arpita Guin
Vs.
The State of West Bengal & Ors.
With
W.P.C.R.C 221 of 2017
Smt. Arpita Guin
Vs.
Haradhan Pal & Ors.
Mr. Shamim Ul Bari
................for the petitioner
Mr. Ranjan Saha
Mr. Sujit Chatterjee
..............for the State
Mr. Indranil Roy
Mr. Debashis Moitra
..........for the School Authority
Mr. Pantu Deb Roy
Mr. Subrata Guha Biswas
.....for the State in W.P.A.20005 of 2016
2
In Re:. W.P.A. 22282 of 2023
1. Heard Mr. Bari, learned advocate appearing for the
petitioner in W.P.A. 22282 of 2023 and Mr. Indranil
Roy, learned advocate for the school authority. Mr.
Bari, learned advocate submits that any decision
passed in W.P.A. 10552 of 2016, which was heard
analogously with W.P.A. 18505 of 2016, W.P.A.
20005 of 2016 and W.P.A. 30719 of 2016 shall affect
the merits of W.P.A. 22282 of 2023.
2. Mr. Roy, learned advocate appearing for the school
authority as well as Mr. Saha, and Mr. Deb Roy,
learned advocates for the respondent/State submits
that the cause of action of W.P.A. 22282 of 2023 is
in no way connected with the cause of action of the
other writ petitions. They submit that W.P.A. 22282
of 2023 is to be de-tagged from the other matters.
3. After hearing the learned advocates for the parties
and considering the reliefs claimed in W.P.A. 22282
of 2023 as well as the other writ petitions, this Court
is of the considered view that W.P.A. No.22282 of
2023 is to be heard independently and, therefore,
the same shall be de-tagged from the other matters.
4. As prayed for by learned advocate for the parties, list
the writ petition, W.P.A. No.22282 of 2023 after
reopening of this Court after Christmas Vacation.
5. Mr. Indranil Roy, learned advocate appearing for the
school authority draws the attention of this Court to
the order dated 13th December, 2023 passed in
W.P.A. 22282 of 2023 and submits that Mr. Sunit
Kumar Ray, learned advocate has been wrongly
recorded to have appeared for the school authority
on 13th December, 2023. He submits that Mr.
Debasis Maitra, learned advocate is assisting him in
this matter for the school authority. Such fact is
taken on record.
In Re: W.P.A. 10552 of 2016 & Ors.
6. Mr. Bari, learned advocate submits that he wants to
rely upon two decisions in support of the
submissions already made, the reference of which
will be supplied to Mr. Roy in course of tomorrow. As
prayed for by Mr. Roy, leave is granted to the school
authority to file a short written notes of argument.
7. In view thereof, the order dated 18th August, 2023
insofar as it relates to recording that the "Hearing
stands concluded. Judgment stands reserved"
stands recalled. Mr. Bari is directed to file copies of
the decisions, which he seeks to rely on or before
15th December, 2023.
8. Let such written notes of argument be filed by Mr.
Roy on or before December, 19, 2023.
9. Hearing of W.P.A. 10552 of 2016, W.P.A. 18505 of
2016, W.P.A. 20005 of 2016 and W.P.A. 30719 of
2016 stands concluded; judgment stands reserved.
10. It has been submitted by the learned advocates
for the respective parties that W.P.C.R.C. No.221 (W)
of 2017 has already been disposed of. Such fact is
taken on record.
11. Office is directed to keep copy of this order in all
the writ petitions except W.P.A. 22282 of 2023.
(HIRANMAY BHATTACHARYYA, J.)
