ANGAD OJHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ petition the writ petitioner has prayed for issuance of appropriate writ for cancellation of the memo no.640/ law dated October 24, 2013 as passed by the D.I of Schools (S.E) Kolkata, the respondent no.6 herein.

(2.) By the said memo the respondent no.6 found that the allegation of the writ petitioner regarding his service book as agitated in an earlier round of litigation being WP no.2679 (W) of 2013 has got no leg to stand upon and accordingly the said D.I transmitted the service book of the writ petitioner to the D.I of Schools (S.E), Hooghly, for taking next course of action at his end.

(3.) For effective adjudication of the instant lis the relevant portion of the order dtd. 11/7/2013 as passed by a Co-ordinate Bench in WP no.2679 (W) of 2013 is required to be looked into and the same is reproduced hereunder in verbatim:-