MOUSUMI BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit-of-service filed in Court today be kept with the record. This writ application is filed by the petitioner challenging the action on the part of the respondent Nos. 7, 8 and 9 in the matter of restraining the petitioner to resume her service as an assistant teacher of Sari Krishna Mani Girls' High School, District - Burdwan.

(2.) On recommendation of the West Bengal School Service Commission, Eastern Region, the petitioner was appointed to the post under reference. Her appointment to the above post was provisionally approved by the respondent No. 3 for a period of two years under Memo. No. 852/2 dated May 17, 2006. The petitioner remained absent from her duties from July 20, 2006 to August 17, 2006 and from June 26, 2007 till November 11, 2011. The petitioner submitted a letter to the respondent No. 9 on November 11, 2011 expressing her willingness to resume her duties.

(3.) It is submitted on behalf of the petitioner that the cause of long absence of the petitioner is the sudden death of her husband and her illness.