STATE OF WEST BENGAL Vs. SOUMEN NANDY

JUDGEMENT

(1.) The instant mandamus appeal is at the instance of the State of West Bengal.

(2.) The Preamble of the Memorandum of Appeal says that the appellant being aggrieved by and/or dissatisfied by the order dated April 21, 2023 passed by the Hon'ble Justice Abhijit Gangopadhyay, modified order dated May 12, 2023 passed by the Hon'ble Justice Amrita Sinha, in the Writ Petition, being W.P.A. No. 9979 of 2022(Soumen Nandy vs. State of West Bengal and others) has preferred the present appeal. Mr. Joydeep Kar, learned senior counsel for the appellant submits that though the said Preamble has been couched in the said manner but the challenge of the appellant is against the order dated April 21, 2023 passed by the Hon'ble Justice Abhijit Gangopadhyay.

(3.) The respondent no. 1 filed the writ petition being W.P.A. No. 9979 of 2022 alleging inter alia that the Teacher Eligibility Test (TET), 2014 is the biggest scam of the education department of the Government of West Bengal and prayed investigation into the said scam by the Central Bureau of Investigation(CBI).