Kanu Halder And Others vs Ab State Of West Bengal And Others
2023 Latest Caselaw 6456 Cal

73   22.09.                           WPA 22583 of 2023
     2023
     Ct. No. 238
                                   Kanu Halder and others
                                              Vs.
         Ab                    State of West Bengal and others.

                                          ---------------

Mr. Sudipta Dasgupta, Mr. Arka Nandi, Mr. Saikat Sutradhar, Mr. Sagar Dey.

... for the petitioners.

Mr. Indranil Roy, Mr. Tapas Kumar Mandal.

... for the State.

The affidavit of service filed in Court today is kept with the record.

The West Bengal College Service Commission is not represented.

It has been submitted by Mr. Sudipta Dasgupta, learned Advocate appearing on behalf of the petitioners, that the West Bengal College Service Commission should give the breakup of marks of the candidates in publishing its result. In support of his submission, Mr. Dasgupta has relied upon a judgment of the Division Bench of this Court passed in MAT 711 of 2021 (The West Bengal College Service Commission & Ors. vs. Binay Krishna Pal & Ors.).

The West Bengal College Service Commission should be given an opportunity to deal with the allegations made in the writ petition.

Let the affidavit-in-opposition be filed by the West Bengal College Service Commission within a period of three weeks, reply thereto, if any, be filed by the petitioners within one week thereafter.

List the writ petition one week after Puja Vacation under the heading "Hearing".

The petitioners shall communicate this order to the West Bengal College Service Commission.

(Kausik Chanda, J.)