(A 13) vs The State Of West Bengal & Ors
2023 Latest Caselaw 3643 Cal

Court No. 17                            WPA 10767 of 2022

05.06.2023

Sarifa Khatun (A 13) Vs. The State of West Bengal & Ors. (S. Banerjee) with CAN 1 of 2023

Mr. Sudipta Dasgupta Ms. Dipa Acharya Mr. Saikat Sutradhar Ms. Shalini Ghosh ... for the petitioner

Mr. Arindam Chattopadhyay Ms. Lipika Chatterjee

... for the State

Mr. Saikat Banerjee Mr. Ratul Biswas Mr. Kaushik Chowdhury

... for the WBBPE

The petitioner submits that after the division

bench judgement delivered in MAT 1594 of 2018, she is

entitled to get six marks and she would get

recommendation and appointment as a qualified

candidate. She is also a trained candidate who

participated in 2014 TET. She has submitted that up till

now even after the judgement was delivered in April,

2023 (today we are in the first week of June, 2023)

nothing has been stated by the Board as to what steps

they are going to take in respect of this judgment and

order passed by the division bench.

After the division bench judgement the Board

cannot maintain a silence in respect of the issue.

Mr. Banerjee, learned advocate for the West

Bengal Board of Primary Education wants to take

instruction and come back.

On this ground the matter is adjourned till June

12, 2023 when the Board should come clean on their

future steps to be taken in respect of the matter where

the division bench said that the six marks are to be

given to all the candidates who participated in TET

2014.

List the matter on June 12, 2023.

(Abhijit Gangopadhyay, J.)