PRASENJIT BISWAS & ORS. Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-7-389
HIGH COURT OF CALCUTTA
Decided on July 16,2018

Prasenjit Biswas And Ors. Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let the affidavit-in-opposition filed by the learned Advocate for the State in Court today be kept on record.
(2.) This writ application is directed against a final order dated June 13, 2011 passed in the original application by the West Bengal Administrative Tribunal.
(3.) By virtue of the order impugned to this writ application, the original application was dismissed rejecting the claim of the applicants to include them in the panel of Group "D" posts under Food and Supplies Department, Government of West Bengal under exempted category. All the applicants were belonging to the exempted category (ex-census employees).;


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