Samapti Chatterjee, J. - (1.) Petitioner files the present writ petition for direction upon the respondent authority particularly the respondent no. 2, the Chairman, District Primary School Council of Paschim Medinipore to take a decision in accordance with law in respect of the petitioner's representation dated 29th June, 2011, 2nd July, 2014 as well as the demand notice dated 16th November, 2017.
(2.) Mr. Debnath, learned Advocate appearing for the petitioner submits that the petitioner's father died-in-harness on 5th March, 2011 when he was working as Assistant Teacher at Kismat Kolora School under District School Board, Medinipore leaving behind the petitioner's mother (widow) of the petitioner and her other sisters. Immediately thereafter on 29th June, 2011, the petitioner made an application in proper form for giving appointment on compassionate ground before the District Inspector of School(Primary), Paschim Medinipore, Aurobindo Road, Midnapore Town, District-Paschim Medinipur. On 2nd July, 2014, the petitioner made a further representation before the District Inspector of School (S.E), Paschim Medinipore. Since the concerned District Inspector of School was sitting tight over the petitioner's representation, therefore, the petitioner without finding any alternative made a representation on 16th November, 2017 through her learned Advocate before the District Inspector of School (Primary), Paschim Medinipore. Since that representation was also unattended therefore without finding any alternative, the petitioner filed the present writ petition.
(3.) Mr. Saha, learned Advocate appearing for the Council submits that it is not clear from page 24 of the writ petition that the petitioner's first representation dated 29th June, 2011 was received by the authority or not. Mr. Saha further submits that the petitioner's second representation dated 2nd July, 2014 was also not before the appropriate authority. Mr. Saha submits that the appropriate authority is the Chairman, District Primary School Council, Paschim Medinipore but the petitioner made application before the District Inspector of School(Primary), Paschim Medinipore. Mr. Saha submits, therefore, the petitioner's representation was not entertained by the respondent no. 3, the District Inspector of School (Primary), Paschim Medinipore.;