LAXMI TUNGA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Learned Advocates Mr. Saptansu Basu, Mr. Ranjan Bachawat, Mr. Biswajit Kumar and Mr. Subhankar Nag, representing the four committee members of the five men committee constituted by the School Education Department of Government of West Bengal on 1/11/2019, which committee was constituted for the purpose of supervision and monitoring of pending recruitment process conducted by the West Bengal Central School Service Commission, have submitted that -

(2.) All of them have submitted that as no copy of the writ application has been served upon them, they do not know whether any allegations have been made against them and all of them want to assist this court, so that this court can pass an order after hearing.

(3.) I do not believe that the said four persons do not have copy of the court's order dtd. 1/4/2022 passed in WPA 18585 of 2021. They could also collect copy of the writ application if they wanted from the portal 'Sarthak', I am told by the petitioner that the writ application is available in the said portal.