LAWS(CAL)-2022-5-100

BABITA SARKAR Vs. STATE OF WEST BENGAL

Decided On May 19, 2022
Babita Sarkar Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Yesterday one matter was taken up almost in the mid-night wherein I passed an order directing the CRPF authority to deploy CRPF in the Head Office of the West Bengal Central School Service Commission's office and not to allow anybody including any employee and officers in the said premises without the leave of this court. This portion of the order I am modifying now.

(2.) I grant liberty to the Chairman or any advisor to the Chairman, Secretary, Assistant Secretaries and the Stenographers of the Commission to enter into the office without any hindrance from the CRPF personnel and apart from the above mentioned persons, nobody will enter into the premises till 1 p.m. today.

(3.) I make this modification for the interest of justice.