WEST BENGAL CENTRAL SCHOOL SERVICE COMMISSION Vs. ABDUL HALIM
LAWS(SC)-2019-7-97
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on July 24,2019

WEST BENGAL CENTRAL SCHOOL SERVICE COMMISSION Appellant
VERSUS
ABDUL HALIM Respondents

JUDGEMENT

Indira Banerjee, J. - (1.) Leave granted.
(2.) Heard Mr. Rana Mukherjee, learned senior counsel for the Appellants and Mr. Debal Banerji, learned senior counsel for the Respondent No.1.
(3.) This appeal is against a final Judgment and order dated 27.6.2016 of a Division Bench of Calcutta High Court dismissing an appeal being FMA No.3324/2015 filed by the Appellants against an order dated 19.4.2010 passed by the Single Judge allowing Writ Petition No.21512(W) of 2009 filed by Respondent No.1 inter alia cancelling the candidature, empanelment and selection of the Respondent No.1 for the post of Assistant Teacher in Arabic (Pass) in Jiaruddintola High School, a Bengali medium school in District Malda in West Bengal, hereinafter referred to as "School".;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.