SANKAR LAL MAJUMDAR Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-309
HIGH COURT OF CALCUTTA
Decided on February 10,2012

Sankar Lal Majumdar Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

JYOTIRMAY BHATTACHARYA,J. - (1.) Though Mr. Arup Banerjee, learned advocate appeared on behalf of the State-respondents earlier and on his prayer direction was given upon his client to file affidavit-in-opposition in this writ petition, but such affidavit has not been filed. Even none appears today to represent the State-respondents in this matter.
(2.) Under such circumstances, this matter is taken up for hearing ex parte.
(3.) The petitioner was appointed as an Assistant Teacher in Majilpur J.M. Training School in the district of South 24-Parganas on 2nd April, 1962. He continued his service in the said school till 17th September, 1964. Subsequently, he resigned from the said service and joined his service as Assistant Teacher in Madarhat Popular Academy (H.S.) in the district of South 24-Parganas on 18th September, 1964. He rendered his service in the said school till 31st August, 1972.;


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