PRIYABRATA DASGUPTA Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application to seek review of this Court's order dated August 20, 2024, passed in writ petition No. WPO 573 of 2019. By dint of the said order the Court has dismissed the writ petition as above, as was filed by the review applicant/writ petitioner.

(2.) The subject matter of the writ petition was related to the alleged illegal denial of approval of the applicant as a post graduate teacher, by the opposite party/respondent/District Inspector of Schools (Secondary Education) Kolkata, vide its order dated February 1, 2011, which he says he is entitled to, in view of G.O.NO. 670 S.E.(S) dated September 4, 1998 and G.O. No. 1691 S.E.(S) dated September 20, 2001.

(3.) In spite of service of notice, no one has appeared to oppose the said application on behalf of the State. Hence, the matter is taken up for adjudication in absence of the State/Opposite Party.