Citation : 2023 Latest Caselaw 2100 Cal
Judgement Date : 29 March, 2023
Item No.1+2
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
29.03.2023
Ct-24 WPA 20965 of 2013 Swapan Kumar Hazra & Ors.
v.
The State of West Bengal & Ors.
with WPA 18303 of 2015 Sabitri Mahata v.
The State of West Bengal & Ors.
Mr. Rabindranath Mahato Mr. Lal Ratan Mondal ... for the petitioners in WPA 18303 of 2015.
The matter has appeared in the list for correction in paragraph 3 at page 11 of the judgment dated March 24, 2023.
In second line of the aforesaid paragraph 'District Inspector of Schools, Secondary Education, Paschim Medinipur', be deleted and 'the school authority' be inserted.
Rest of the judgment remains unaltered.
The department is directed to carry out the necessary correction at once.
Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
Sh (Amrita Sinha, J.)
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