Avisek Kundu vs The State Of West Bengal & Ors
2023 Latest Caselaw 7127 Cal

Court No. 22             IN THE HIGH COURT AT CALCUTTA
13.10.2023                Constitutional Writ Jurisdiction
(Item No. 21)
                                 Appellate Side

(AB)
                                W.P.A. 2687 of 2020

                                  Avisek Kundu
                                       VS
                         The State of West Bengal & Ors.


                        Mr. Santanu Maji
                                   ..... for the petitioner
                        Dr. Sutanu Kumar Patra
                        Ms. Supriya Dubey
                                   ..... for WBCSSC


                         Mr. Santanu Maji, learned advocate appears

                for the petitioner.

                         Ms. Supriya Dubey, learned counsel led by Dr.

                Sutanu Kumar Patra, learned counsel appears for the

                West Bengal Central School Service Commission.

                         Learned advocate for the petitioner submits

                that,    this    writ    petition   has      already   become

                infructuous in view of the judgment dated December

                11, 2020 rendered in WPA 9597 of 2019.

                         None appears for the State respondents.

In view of the above, this writ petition being

W.P.A. 2687 of 2020 stands dismissed as

infructuous.

Interim order, if any, stands vacated.

(Aniruddha Roy, J.)