BIMAL KUMAR MISHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The first writ petitioner herein is the father of the second writ petitioner. The first writ petitioner on or about 23rd March, 1973, was appointed as a Shramik in the Debagram Group Electric Supply of the West Bengal State Electricity Board. Since his appointment, it is stated, the first writ petitioner discharged his duties sincerely, honestly and to the complete satisfaction of all concerned. In his entire service career the writ petitioner, it is stated, never faced with any complaint from his employer on any account and no disciplinary proceedings or any proceeding had or have ever been initiated against him so long he rendered his services as an employee of the West Bengal State Electricity Board (hereinafter referred to as the Board).

(2.) The first writ petitioner is still in service and is due to retire on 31st May 2002, on attaining the age of superannuation of 60 years. A certificate in this regard, has been issued by the assistant Manager, Public and Accounts, Tehatta Division, Dist. Nadia, of the said Board.

(3.) In March 1997, While on duty, the first writ petitioner fell seriously ill due to a severe cerebral attack and because of such attack the first petitioner became completely invalid and consequently bed-ridden. Since his said attack the first writ petitioner had and has not been able to join his duties.