MOSTAFIZUR MOLLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order passed by this court on 21/1/2022 was communicated by email to the school on 24/1/2022.

(2.) In the said order, inter alia, the school was directed to file a report in the form of an affidavit if the school thought that no-objection could not be granted to the petitioner. On 28/1/2022 nobody approached this court with the said report.

(3.) Today learned advocate for the petitioner has handed me over a letter of the school dtd. 29/1/2012 signed by the headmaster directing the petitioner to submit the order issued on 28/1/2022. It is found from the said letter of the school that the petitioner submitted an order copy dtd. 21/1/2022 to the school on 25/1/2022.