Abhijit Gangopadhyay, J. - (1.) During the pendency of the appeal the appellant Ataur Rahaman expired on 13th October, 2017. Subsequently his son filed one substitution application and by an order of this Court dated 1st May, 2018 the original appellant's son namely Sahin Aktar has been substituted in the place and stead of the said Ataur Rahaman.
(2.) The background of the case is as follows.
(3.) Ataur Rahaman was engaged as a Samprasarak of Nur Mohammad Biswas Smrity Madhyamik Siksha Kendra (MSK, in short, hereafter).;