REGENT COMPUTRONICS PVT. LTD.

STATE OF WEST BENGAL Appellant

V/S

Baishakhi Bhattacharyya Respondents

Referred Judgements :-

SACHIN KUMAR VS. DELHI SUBORDINATE SERVICE SELECTION BOARD [REFERRED TO]
BIHAR SCHOOL EXAMINATION BOARD VS. SUBHAS CHANDRA SINHA [REFERRED TO]
BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION U P ALLAHABAD VS. GHANSHYAM DAS GUPTA [REFERRED TO]
ANAMICA MISHRA AND OTHERS V. U.P. PUBLIC SERVICE COMMISSION,ALLAHABAD AND OTHERS [REFERRED TO]
MADHYAMIC SHIKSHA MANDAL M P VS. ABHILASH SHIKSHA PRASAR SAMIT I [REFERRED TO]
UNION OF INDIA VS. RAJESH P U PUTHUVALNIKATHU [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
JOGINDER PAL VS. STATE OF PUNJAB [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
STATE OF TAMIL NADU AND ANOTHER VS. A. KALAIMANI AND OTHERS [REFERRED TO]
GOHIL VISHVARAJ HANUBHAI VS. STATE OF GUJARAT & OTHERS [REFERRED TO]
VANSHIKA YADAV VS. UNION OF INDIA [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The impugned judgment dtd. 22/4/2024 en bloc sets aside the 2016 selection process conducted by the West Bengal Central School Service Commission [Hereinafter, "WBSSC"] for the recruitment of non-teaching staff in Groups C and D, and Assistant Teachers for Classes IX and X, as well as Classes XI and XII.

(3.) The appellants before us are the selectees, some of whom have been working for over five years. They fall into two categories: (i) selectees with purported evidence and material indicating wrongdoing and (ii) other selectees who claim that they were validly selected and have committed no wrongdoing. The State of West Bengal and the WBSSC have also challenged the impugned judgment.

Click here to view full judgment.

STATE OF WEST BENGAL Vs. BAISHAKHI BHATTACHARYYA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address