Protik Prakash Banerjee, J. - (1.) Affidavit of service filed in Court today be kept with the records.
(2.) The writ petition has come after it had been placed in the warning list. Since the matter had been enlisted in the warning list on the Appellate Side of this Court, that constitutes sufficient notice to the parties. Besides the writ petition was moved after the writ petitioner had effected service on the learned Government Pleader's office since State of West Bengal and its authorities were parties to the writ petition, an affidavit was filed which shows that copies of the writ petition along with forwarding list was sent to each of the respondents including the Secretary, the Headmaster and the Managing Committee, service through Secretary of the concerned school being Katwa Bharati Bhavan (H.S.) School by registered post with acknowledgement due. The addresses in the postal slips are those which also appeared in the cause titled in the respective addressees. Therefore, the articles were sent by registered post with acknowledgement due to the proper addresses of the addressees on September 24, 2013. In fact, more than four years have expired from that date. Therefore, in view of the provisions of the General Clauses Act, this Court is entitled to draw the inference that the said articles were sent under registered cover which have not been rejected and have been delivered to the said addressees. Hence I hold the writ petition is ready as regards service.
(3.) Today Mr. Biswajit De, learned advocate appearing on behalf of the State respondents has submitted his written instruction.;