- (1.) We have by a separate judgment pronounced today in C.A. 4195 of 1994, set aside the Division Bench judgment of the Calcutta High Court in State of West Bengal v. Monirujjaman Mullick and Ors. (reported in 97 CWN page 1075). This appeal has been filed by the non-formal educated teachers association against the Monirujjamans case. This appeal has become infructuous and as such is dismissed;