Md. Rabiul Sk. & Ors vs State Of West Bengal & Ors
2023 Latest Caselaw 558 Cal

18.01.2023 20 to 23 & 49 AN/Ct. No.25 WPA 23102 of 2018 with I.A. No. CAN 1 of 2019 (Old No. CAN 11321 of 2019) Md. Rabiul Sk. & Ors.

versus State of West Bengal & ors.

with

WPA 5463 of 2019 Iswar Chandra Mahata & Ors.

versus State of West Bengal & ors.

with

WPA 5470 of 2019 Abdus Salam Ansari & Ors.

versus State of West Bengal & ors.

with

WPA 5479 of 2019 Murari Mohan Mandal & Ors.

versus State of West Bengal & ors.

with

WPA 21720 of 2019 Niladri Jana & Ors.

versus State of West Bengal & ors.

Mr. Bikash Ranjan Bhattacharyya, learned Senior Advocate Mr. Dibyendu Chatterjee Mrs. Jhuma Chakraborty Mr. Pritam Majumdar Mr. S. Ghosh ... for the petitioners

Mr. Bhaskar Prasad Vaisya Mr. Nilay Baran Mandal Mr. Sagnik Chatterjee Mr. Pinaki Bhattacharya ... for the Council Mr. Subir Sanyal Mr. Ratul Biswas ... for the Board

Mr. Ranjan Saha ... for the State Since the writ petitions being WPA 23102 of 2018,

WPA 5463 of 2019, WPA 5470 of 2019, WPA 5479 of 2019 and

WPA 21720 of 2019 arise out of the same advertisement

dated 26.09.2016 for filling up the Post of Primary

Teachers in the State of West Bengal and common

questions of law and fact are involved therein, all the writ

petitions are taken up for analogous hearing.

Heard learned counsel for all the parties elaborately.

Hearing is concluded. Judgment stands reserved.

Liberty is given to the parties to file short note of

argument on or before 25.01.2023.

(Hiranmay Bhattacharyya, J.)