NIRMALA MUKHARJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned Advocates for the parties.

(2.) The instant writ petition has been filed by a widow of a former Assistant Teacher of a Primary School, named Kayra Prathamik Vidyalaya, under Illambazar Circle. She is aggrieved by a Memo dated 25th August, 2009 issued by the Joint Secretary, School Education Department, Government of West Bengal in compliance with the order dated 2nd of April, 2009 passed by this Court in an earlier writ petition filed by her, being W.P. No.1595(W) of 2009 which was disposed of by Asim Kumar Banerjee, J. with the following order:

(3.) For convenience, the relevant Rule, being Rule 30(c) is reproduced hereinbelow: