Purabi Das Nee Saha vs Shri B.P. Gopalika And Ors
2025 Latest Caselaw 1428 Cal/2

Calcutta High Court

Purabi Das Nee Saha vs Shri B.P. Gopalika And Ors on 12 March, 2025

Author: Tapabrata Chakraborty

Bench: Tapabrata Chakraborty, Rajasekhar Mantha

                                       1



OD-1
                       IN THE HIGH COURT AT CALCUTTA
                      SPECIAL JURISDICTION (CONTEMPT)


                                CC/95/2024
                                   WITH
                               WPO/1160/2013
                           PURABI DAS NEE SAHA
                                     VS
                        SHRI B.P. GOPALIKA AND ORS.

BEFORE:
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
                  AND
The Hon'ble JUSTICE RAJASEKHAR MANTHA
Date : 12th March, 2025
                                                                          Appearance:
                                                         Mr. Subir Sanyal, Sr. Adv.
                                                                 Mr. Samir Pal, Adv.
                                                             Ms. Debjani Ray, Adv.
                                                        Mr. Bikram Banerjee, Adv.
                                                       Mr. Sudipta Dasgupta, Adv.
                                                             Mr. Baibhav Roy, Adv.
                                                      Ms. Sinjini Chakraborty, Adv.
                                                                  ...for the petitioner


                                                       Mr. Kishore Dutta, Sr. Adv.
                                                            Ld. Advocate General,
                                            Mr. Tapan Kumar Mukherjee, Ld. AGP,
                                                           Ms. Sangeeta Roy, Adv.
                                                                   ...for the State.

                                                         Ms. Sanjukta Dutta, Adv.
                                                         ...for Jadavpur University

                                                          Ms. Amrita Pandey, Adv.
                                                                  .......for the UOI



       1.

Pursuant to our earlier order dated 6th March, 2025, Mr. Manoj Pant,

the Chief Secretary, Government of West Bengal has appeared before

us online.

2. He submits that the judgment of this Court dated 22nd May, 2024 has

already been forwarded to all the Departments by two memoranda

dated 27th September, 2024 and 10th March, 2025. Let the said

memoranda, as produced, be kept on record.

3. He assures this Court that he would take all necessary steps and

ensure that no further steps are taken by the Departments of the State

towards initiation of any selection process incorporating categories

which have been struck down by the judgment dated 22 nd May, 2024.

4. He further submits that as regards issuance of the Advertisement

No.01/2025 and Advertisement No.02/2025 published by the West

Bengal Cooperative Service Commission, he would call for an

explanation from the concerned Principal Secretary of the Department.

5. In view of such submissions and the assurance given by Mr. Pant, we

dispense with his appearance online until further orders.

6. Mr. Pant shall place before this Court a report in the form of an

affidavit as regards the steps taken by him on the basis of the

assurances given before us today and earlier.

7. Let such affidavit be filed on the returnable date with a copy to the

learned advocate-on-record of the petitioner.

8. List the matter for further consideration on 2nd April, 2025, as fixed at

3.15 P.M.

(TAPABRATA CHAKRABORTY, J)

(RAJASEKHAR MANTHA, J.)

snn/s.pal