ALIA BEGUM Vs. STATE
LAWS(CAL)-1991-3-11
HIGH COURT OF CALCUTTA
Decided on March 19,1991

ALIA BEGUM Appellant
VERSUS
Respondents

JUDGEMENT

M.Mazumdar, J. - (1.) By this writ application the petitioner prays for direction upon respondents to select her for mother training and absorb her as mother teacher after completion of mother training at Raghunathpur Primary School under Murarai Circle, District Birbhum and also prays for direction upon respondents not to select and absorb respondent No.9.
(2.) This writ application is moved after service of copy of the application upon all respondents. Affidavit of service and supplementary affidavit-of service have been filed. All the respondents have been served with copies of the writ application.
(3.) The facts of the case, in brief, are as follows : The husband of the petitioner Abdul Majid died in harness on september 20, 1990. The said Abdul Majid was the Head teacher of Raghunathpur Primary School since 1987 till his death and died at the age of 54 years. 4 xerox copy of the certified copy of death certificate of Abdul Majid passed on October 4, 1990 is made Annexure 'C' to the writ petition. After the death of Abdul Majid, the petitioner made an application on October 11, 1990 before the Chairman, Ad hoc Committee, Birbhum District Primary School Council praying for absorption in a post on die in harness ground. It is stated that she has 6 minor sons and one daughter born of the wedlock with Abdul Majid. The petitioner submitted that she passed only examination of Class VIII and was promoted to Class IX.;


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