SANDIP DEB Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has approached this Court in its constitutional writ jurisdiction for issuance of a writ of mandamus and other suitable writs to reconsider his prayer for compassionate appointment on the death of his father while he was in employment.

(2.) Brief fact leading to filing of the instant writ petition is as follows: -

(3.) In view of the above notification the instant writ petition is disposed of directing the respondent Nos. 3 and 4, i.e., the District Inspector of Schools (P.E.), Darjeeling and the Chairman District Primary School Council, Siliguri in the district of Darjeeling to forward all relevant papers pertaining to the petitioner's case to the District Inspector of Schools (S.E.), Siliguri in the district of Darjeeling, respondent No. 6 herein within two weeks from the date of communication of this order. Respondent No. 6 will take steps to forward the papers to the West Bengal School Service Commission within two weeks thereafter. The School Service Commission, though is not a party in the instant writ petition shall take steps for inclusion of the name of the petitioner in the panel of died-in-harness category in the district of Darjeeling for giving appointment to the post of Group C or Group D in accordance with law as expeditiously as possible.