Samapti Chatterjee, J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) The petitioner has filed the present writ petition for a direction upon the respondent authority, particularly the Chairman, West Bengal Board of Primary Education, Kolkata, the respondent no. 4 to consider and take a decision in accordance with law in respect of the petitioner's representation dated 15th November, 2017.
(3.) Mr. Arindam Chattopadhyay, learned advocate for the petitioner submits that the mother of the petitioner made an application before the authority as the father of the petitioner permanently incapacitated in service. He submits that the District Primary School Council allowed the petitioner's father to take premature retirement on the health ground. Thereafter, the petitioner also made an application for giving appointment on compassionate ground. Accordingly, the petitioner was given appointment on 4th July, 2006 by the Council but the petitioner made representation before the Council to consider his appointment from the date when the Council declared his father to take premature retirement on the ground of physical disability.;