SHEKHAR B.SARAF,J. - (1.) After hearing the respective parties in the matter, I am of the opinion that this matter is required to be taken up on Monday i.e. on June 18, 2018. It may be noted that this matter is heard at length on June 12, 2018.
(2.) On that day learned counsel for the petitioner has submitted two judgements of this Hon'ble High Court being MAT No. 4332 of 2006 (Abdul Kalam Mallik v. State of West Bengal and Ors.) and W. P. No. 23616 (W) of 2016 (The Managing Committee, Jagatballavpur High School v. The State of West Bengal and Ors.). As the counsel on behalf of the respondent authorities was not ready, the matter is adjourned for two weeks today.
(3.) Once again learned counsel on behalf of the respondents submitted that they are not ready in the matter.;