KISHORE MAITY Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2012-1-140
HIGH COURT OF CALCUTTA
Decided on January 10,2012

KISHORE MAITY Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) The petitioner in this WP under art.226 dated December 16, 2011 is seeking the following principal relief: "(a) A writ of or in the nature of Mandamus, thereby commanding the respondents, their men and agents and each one of them to comply with the terms of the letter as contained in Annexure 'P-11' hereto and to furnish the information in terms of the said letter."
(2.) Annexure P11 is at p.28; and it is a letter of the Deputy Secretary, West Bengal Information Commission to the Chairman, Howrah District Primary School Council dated February 9, 2011.
(3.) By the letter the Deputy Secretary of the Commission informed the Chairman of the Council that he was directed to send a copy of the petitioner's complaint so that the Chairman could furnish the point-wise information to the petitioner. The Chairman was also directed to submit a compliance report to the Commission.;


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