ILA SARKAR Vs. STATE OF WEST BENGAL
LAWS(CAL)-1995-5-27
HIGH COURT OF CALCUTTA
Decided on
May 19,1995
ILA SARKAR
Appellant
VERSUS
STATE OF WEST BENGAL
Respondents
Referred Judgements :-
STATE OF HARYANA V. NARESH KUMAR BALI [RERERRED TO]SUSHMA GOSAIN VS. UNION OF INDIA [RERERRED TO]
PHOOLWATI VS. UNION OF INDIA [RERERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [RERERRED TO]
SYNDICATE BANK CANARA BANK STATE BANK OF INDIA VS. K UMESH NAYAK:R JAMBUNATHAN:STATE BANK STAFF UNION [RERERRED TO]
BIMAL KUMAR GAYEN VS. STATE [RERERRED TO]
JUDGEMENT
R.Bhattacharyya, J. -
(1.)The petitioner is sought to have explored the constitutional remedies m the shape of Mandamus, Certiorari and other appropriate reliefs under the womb of writ for compassionate appointment.
(2.)To understand the contentions, a few antecedent facts need be stated;
(3.)Narayan Chandra Sarkar, since deceased, was an erstwhile primary teacher of Dakhin Chakra Circle who died in harness on July 31, 1981. He was survived by his sons, daughters and widow The progenies of Late Narayan were all minors when he breathed his last There was no adequate means to their livelihood.
;
(2.)To understand the contentions, a few antecedent facts need be stated;
(3.)Narayan Chandra Sarkar, since deceased, was an erstwhile primary teacher of Dakhin Chakra Circle who died in harness on July 31, 1981. He was survived by his sons, daughters and widow The progenies of Late Narayan were all minors when he breathed his last There was no adequate means to their livelihood.
;
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