BASIR AHMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application filed by the applicants for being added as parties to W.P. 7809 (W) of 2019. The applicants submit that they have filed independent writ petitions before this Court which are still pending.

(2.) It may be mentioned that the Supreme Court by an order dated April 1, 2019 had granted liberty to Basir Ahmed, i.e. the petitioner before the Supreme Court to institute an independent writ petition seeking all appropriate reliefs before this Court. Pursuant to the same, Basir Ahmed had taken out the writ petition being W.P. 7809 (W) of 2019.

(3.) In the said order the Supreme Court had clarified that the writ petition to be filed by Basir Ahmed is to be heard along with the appeal filed by the Board of Primary Education. The Supreme Court further granted liberty to the Board of