BIKASH CHANDRA MAHATA Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2016-9-172
HIGH COURT OF CALCUTTA
Decided on September 26,2016

Bikash Chandra Mahata Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Samapti Chatterjee,J. - (1.) The petitioner filed the present writ petition for a direction for cancellation of the order dated 26.08.2010 passed by the Sub-Divisional Officer, Balurghat (Sadar) and Caste Certificate Issuing Authority, Balurghat, Dakshin Dinajpur, on the ground that the written statement filed by Subhas Chandra Mahata and Himanshu Mahata was not furnished to the petitioner in terms of the direction passed on 25.02.2010 in W.P No. 1510(w) of 2010 and also the order was not passed by a Scrutiny Committee.
(2.) The petitioner's case brief is as follows:-
(3.) The petitioner is a Schedule Tribe Candidate and belongs to Bedia Community.;


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