BAPPADITYA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In view of the urgency pleaded by the learned advocate for the petitioners, this matter is taken up for hearing out of turn in presence of Mr. Sahidullah Munshi, learned advocate appearing for the State respondents. This is an application under Articles 226 and 227 of the Constitution of India against the judgment and order dated March 19, 2013 passed by the West Bengal Administrative Tribunal, in Original Application No. 976 of 2011.

(2.) Sanjit Mukherjee, since deceased, was a permanent employee in the office of the Sub-divisional Agricultural Officer at Suri, district, Birbhum. We are informed that he was employed, during his lifetime, as a permanent Krishi Projukti Sahayak.

(3.) Sanjit Mukherjee, since deceased, was a bachelor. He executed his last will and testament on September 21, 2005, corresponding to 4 Ashwin 1412 B.S. He named and appointed his sister-in-law, Shrimati Bishnupriya Mukherjee, and his nephew, Bappaditya Mukherjee, as the executrix and the executor respectively of his said will. He bequeathed all his estate, including his entitlements from the Government of West Bengal, in their favour.