JUDGEMENT
Biswanath Somadder, J. -
(1.) The writ petitioner is essentially seeking appointment on compassionate ground under the died-in-harness category upon the death of his mother who died on 15th July, 2007, while rendering service as a Head Teacher of Baragagangohali Primary School, situated in the district of South 24 Parganas.
(2.) Initially, the writ petitioner approached this Court challenging the decision taken by the concerned authorities not to approve such appointment upon taking into consideration a Government Order of the Education Department, bearing no. 85 SE(Pry), dated 15th February, 2008. By an order dated 15th September, 2009, passed in W.P. 12019(W) of 2009, Soumitra Pal, J., was pleased to quash a memo bearing no. 249/2, dated 1st December, 2008, issued by the Director of School Education, West Bengal, whereby the proposal of appointment of the writ petitioner on compassionate ground stood disapproved in view of the aforesaid Government Order. The Court directed the Director of School Education, West Bengal, to consider the matter afresh by passing a reasoned order after giving an opportunity of hearing to the petitioner and after making necessary enquiry and after taking into consideration the report and/or proposal prepared by the concerned District Primary School Council. Pursuant to the said order dated 15th September, 2009, the Director of School Education, West Bengal, by a memo dated 12th November, 2010, considered the matter afresh and rejected the prayer of the petitioner for appointment on compassionate ground for reasons stated therein.
(3.) The said memo dated 12th November, 2010, is now the subject matter of challenge in the present writ proceeding.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.