MADHUSUDAN DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner by filing this writ petition challenges the Order dtd. 28/9/2012 passed by the respondent No.3, the District Nodal Officer, Burdwan whereby the petitioner's representation for disbursement of honorarium as Samprasarak was rejected.

(2.) This writ petition has a chequered background which may be delineated as under:

(3.) Aggrieved by the panel as recast the petitioner filed an another writ petition being W.P 26424(W) of 2008. On 10/9/2009 the matter was taken up by a learned Single Bench and the learned Single Bench was pleased to pass an Order directing the concerned respondent authority to produce the recast panel before it. Though the matter remained pending for long, the Managing Committee of the Siksha Kendra on 15/6/2011 took a resolution that the petitioner be engaged as Samprasarak in Geography in the Siksha Kendra. Ultimately, the Panchayat Samity on 26/7/2011 approved the engagement of the petitioner as Samprasarak. Accordingly, the petitioner joined the Siksha Kendra as Samprasarak in Geography on 26/7/2011. After the petitioner got engagement as Samprasarak of the Siksha Kendra, he did not intend to proceed with the writ petition being W.P. 26424(W) of 2008 and on his prayer a learned Single Bench dismissed the writ petition for non-prosecution.