MANSUR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) His health was giving away and he felt that he did not have much time ahead, as a consequence thereof, he could not put in his best in imparting of lessons to his wards in the school where he has been serving since 1973 as an Assistant Teacher.

(2.) This saw the Appellant No. 1 petitioning Respondent No. 4 on 14.09.2003 to allow him to recuse himself from the teaching assignment and place the Appellant No. 2, his elder son in his place (Page 33 of the Stay Petition).

(3.) Acting on the basis of the same, the authority concerned directed him to appear before a Medical Board of the North Bengal Medical College. A Medical Board consisting of the Professor & Head of the Department of Medicine, Professor & Head of the Department of Physical Medicine & Rehabilitation, Professor & Head of the Department of Ophthalmology of the North Bengal Medical College under the Chairman of Zonal Medical College returned the finding on behalf of the Board on 15.12.2003 recommending that the Appellant had become "...completely and permanently incapacitated for further service of any kind in consequence of Diabetic Nephropathy..."and other ailments (Page 36 of the Stay Petition.)