- (1.) The judgment of the Court was as follows: - In this writ application the petitioner has, inter alia, challenged an order being Memo No. IC-289L (Pry)/2009 dated Kolkata, 14th November, 2011 passed by the Director of School Education pursuant to an order dated 5th April, 2011 passed by His Lordship the Hon'ble Justice Harish Tandon in W.P. No. 12915 (W) of 2009 rejecting the proposal for compassionate appointment of the petitioner.
(2.) The petitioner is the son of Late Arati Mazumdar, who died-in-harness, as an Assistant Teacher of Joykrishnapur Junior Basic School, Chakdaha in Nadia District. According to the petitioner, Arati Majumdar died-in-harness leaving behind her husband, her two sons and a married daughter. There is no whisper in the writ petition of the economic condition of the married daughter. It is not the case of the petitioner that she is also dependent on the family of the deceased for her necessities. It may reasonably be presumed that the married daughter is dependent on her husband and not on her parental home for her necessities.
(3.) The petitioner submits that the petitioner applied for compassionate appointment on 6th January, 2007 i.e., about five months after the death of his mother. The application was, however, kept pending.;