Pratap Kumar Ray, J. - (1.) (Oral) - Heard the learned Advocates appearing for the parties.
(2.) Challenging the judgement and order dated 5th May, 2005 passed by the learned trial Judge, this appeal has been preferred.
(3.) The writ petitioner-appellant moved the writ application seeking appointment under died-in-harness category being a compassionate appointment in the post of primary school teacher.;