RAMESH KUMAR DUBEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) None appears on behalf of the respondents when the matter is called on. No accommodation is prayed for. Let the affidavit of service filed in Court today be kept on record. This writ application is directed against an order passed by the respondent No. 3 under Memo. No. 318(1)LS dated April 18, 2012. By virtue of the impugned order, the respondent No. 3 rejected the claim of the petitioner for appointment on compassionate ground.

(2.) The father of the petitioner, late Rambilas Dubey was an approved Assistant Teacher of Vikram Vidyalaya (Branch), 40, Panchanantala Road, District-Howrah. He died-in-harness on December 14, 2006. The petitioner submitted an application for his appointment on compassionate ground on February 26, 2007. The claim of the petitioner was rejected by the respondent No. 3 by an order passed under Memo. No. 26/1(2)/DH/Howrah dated September 15, 2010.

(3.) The petitioner filed an application under Article 226 of the Constitution of India in the matter of Ramesh Kumar Dubey v. The State of West Bengal & Ors. [In Re: W.P. No. 8597 (W) of 2011]. By a judgment dated January 2, 2012, the order passed by the respondent authority was quashed and set aside with a direction upon the respondent No. 3 to consider the claim of the petitioner afresh in accordance with law. In compliance of the above direction, the impugned order is passed.