Mithu Mondal vs The State Of West Bengal And Ors
2023 Latest Caselaw 2215 Cal

8   31.03.2023
                             IN THE HIGH COURT AT CALCUTTA
                            CONSTITUTIONAL WRIT JURISDICTION
                                      APPELLATE SIDE
    gd
                                WPA/19848/2021
                                   (ASSIGNED)
                                 MITHU MONDAL
                                       VS
                       THE STATE OF WEST BENGAL AND ORS.

                       Mr. Srijib Chakraborty,
                       Mr. Somnath Adhikari,
                       Mr. Biswajit Sarkar
                                   ..for the Petitioner.

                       Mr. Tapan Kumar Mukherjee,
                       Ms. Saheli Mukherjee
                                  ..for the State.


                       On behalf of the respondents, a further judgment

reported in (2014) 16 SCC 187 (Ranjan Kumar and

Others v. State of Bihar and Others) is cited for the

proposition that to challenge the selection process the

petitioner has to make all the selected candidates as

parties to the writ petition.

The matter is adjourned and shall appear on 28th

April, 2023 to enable the learned Advocate for the

petitioner to consider this judgment and distinguish the

same, if necessary.

(Arindam Mukherjee, J.)

qq