PRINCIPAL, MAHATMA GANDHI COLLEGE Vs. MRINAL KANTI KUMBHAKAR

JUDGEMENT

(1.) This instant appeal has been preferred against the Judgment and Order passed by the Hon'ble Single Bench on the 12thday of September, 2022 in writ petition being WPA 18551 of 2022.

(2.) By the impugned Judgment and Order the Hon'ble Single Bench was pleased to direct the College Authority to give appointment to the writ petitioner, as a consequence of which the appellant/respondent in the writ petition has preferred this instant appeal.

(3.) The fact of the present case is that the father of the writ petitioner expired on the 21st day of January 2002. Thereafter on the 25thday of January 2002 the writ petitioner made an application before the College Authority for his appointment on compassionate ground as his father had expired. As the College Authority did not consider the application, the petitioner was compelled to file a writ petition being WP 16217 (W) of 2003. The said writ petition was disposed of by an Order dated 10thof November 2003 directing the Director of Public Instruction to consider the application made by the petitioner in accordance with law within a given time frame.