TAPAN KUMAR MONDAL Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2017-8-174
HIGH COURT OF CALCUTTA
Decided on August 25,2017

TAPAN KUMAR MONDAL Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) Two writ petitions are taken up for consideration as they revolve around the caste certificate issued in favour of Sri Tapan Kumar Mondal.
(2.) The first writ petition in order of time is W. P. No. 24325 (W) of 2012. For the sake of convenience it is referred to as the 'first writ petition'. The second writ petition in the point of time is W. P. No. 12890 (W) of 2017 and the same is referred to for the sake of convenience as the 'second writ petition'.
(3.) The first writ petition challenges amongst others a recommendation for cancellation of a scheduled caste certificate issued in favour of the first writ petitioner (Tapan Kumar Mondal).;


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