KAKALI MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of parties, WPA 24875 of 2022, WPA 11929 of 2023, WPA 11482 of 2024, WPA 6569 of 2021, WPA 24875 of 2022, WPA 11754 of 2024 and WPA 11658 of 2024 are taken up for hearing treating them as on day's list.

(2.) The Commissioner of School Education has filed a report addressed to the learned AGP Mr. Supriyo Chattopadhyay. The report is detailed and deals with the allegations in the writ petition of Kakali Mondal & Ors. Vs. State of West Bengal & Ors. in WPA 20966 of 2022.

(3.) The allegations of the petitioners are in respect of improprieties in the recruitment process 2009 in the DPSC, North 24 Parganas, completed in the year 2021. The Commissioner of School Education (CSE) has refuted the allegations. The same is echoed by the Chairman, North 24 Parganas.