LAWS(CAL)-2024-12-51

HAREKRISHNA MANDAL Vs. STATE OF WEST BENGAL

Decided On December 03, 2024
Harekrishna Mandal Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Both the writ petitions are taken up for consideration in presence of the learned advocates representing the parties.

(2.) Writ petition being WPA 25029 of 2023 (first writ petition) is preferred by respondent no.8 in the writ petition being WPA 25141 of 2024 (second writ petition) who is an Assistant Teacher of Telipukur High School (HS), District- Paschim Medinipur (hereinafter referred to as "said school").

(3.) The second writ petition is filed being WPA 25141 of 2024 by another Assistant Teacher of the said school who participated in the interview held on 15/10/2023 for filling up the post of Assistant Headmaster in the said school and in the panel he stood first.