Anjana Sarkar Nee Pal vs The State Of West Bengal & Ors
2023 Latest Caselaw 7073 Cal

A-121 12.10.2023                       WPA 21726 OF 2019
 Sc    Ct. no.22
                                               -----------

Anjana Sarkar nee Pal Vs.

The State of West Bengal & Ors.

Ms. Devjani Sengupta Ms. Paulomi Ghosh Mr. Prabhat Tapan Banerjee ....For the petitioner Mr. Pinaki Bhattacharya ....For the Respondent

Ms. Devjani Sengupta, learned counsel appears for

the petitioner.

Mr. Pinaki Bhattacharya, learned counsel appears

for the respondent nos. 1 and 7.

The issue agitated in this writ petition has already

travelled before the appellate authority of the West Bengal

Board of Secondary Education in Appeal No.06 of 2017.

The final order and judgment was passed by the appellate

authority on June 19, 2018. This writ petition is in

effect to implement and execute the said final order

and judgment of the appellate authority dated June

19, 2018. The said order of the appellate authority has

not been challenged and, as such, has achieved its

finality.

In view of the above, the respondent no.7 is

directed to hold a meeting with the respondent nos. 8, 9

and 10 upon issuing a prior notice of at least five days to

the respondent nos.8, 9 and 10 intimating the date, time

and venue of the meeting and then shall resolve the issue

by implementing the said order of the appellate authority

dated June 19, 2018. Everyday, at the conclusion of

the meeting, a minute has to be drawn up to be

signed by the respondent no.7 and the representative

of the school. Finally, the respondent no.7 shall take all

necessary and consequential steps to implement and give

effect to the said final order and judgment dated June

19, 2018 at page 153 to the writ petition.

The entire exercise, as directed above, shall be

carried out and completed by the respondent no.7

positively within a period of five weeks from the date of

communication of this order.

After completion of the exercise, as directed above,

the respondent no.7 shall file a compliance report in

the form of an affidavit before this Court appending all

the minutes and the final result on the issue.

The school authorities shall cooperate with the

respondent no.7 in every respect without any default.

There shall be no unnecessary adjournment of the

meetings.

The respondent no.7 shall also communicate the

final result to the petitioner in writing within a period of

two weeks from the last date of meeting, as directed

above.

ACO The writ petition shall appear under the heading

"For Orders" on January 8, 2024.

(Aniruddha Roy, J.)