DEBASISH KHANRA Vs. STATE OF WEST BENGAL AND ORS
LAWS(CAL)-2018-2-108
HIGH COURT OF CALCUTTA
Decided on February 05,2018

Debasish Khanra Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) Re: CAN 10769 of 2017. This is an application for stay in a writ appeal directed against the judgment and order dated 16th May, 2017 passed by a learned Single Judge dismissing the writ petition filed by the applicant/appellant.
(2.) The applicant/appellant was an aspirant for the post of assistant teacher in a primary school within the jurisdiction of District Primary School Council, Howrah. He was not selected. Feeling aggrieved thereby, the process of selection was challenged in the writ petition.
(3.) Since the writ petition has been dismissed, there is no question of granting any stay. The application for stay (CAN 10769 of 2017) stands rejected. However, it is made clear that if the appeal succeeds, appropriate orders may follow regarding appointment of the applicant/appellant as assistant teacher. Re: M.A.T. 1326 of 2017.;


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