RIMPA SAHA Vs. DISTRICT PRIMARY SCHOOL COUNCIL

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) The impugned order has been passed on the review petitions seeking review of an order dtd. 26/4/2024 passed by the High Court of Calcutta. We find that the order dtd. 26/4/2024 was passed by the consent of the learned counsel representing the respondents who are the review petitioners. Paragraph 13 and 22 of the order dtd. 26/4/2024 read thus: