SWAPAN KUMAR MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Common question is involved in respect of aforesaid two writ petitions. Therefore, a factual aspect of both the writ petitions have considered at a time for the purpose of determining the issue involved and the judgment delivered hereunder which will have binding effect in respect of both the writ petitions as above.

(2.) The fact of the first case is that the father of the petitioner was an Assistant Teacher of a Primary School, was expired when he was working in extension of service. The death took place on 8th April 1996. The application was made by the petitioner for giving service under the compassionate ground on 21st May, 1996 well within the specified time.

(3.) An explanation was given by the petitioner about the economic distress by showing the monthly income of Rs. 6,600/-, which would be evident from the certificate issued by the concerned Gram Panchyat of the District.