SOURAV SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner seeks compassionate appointment.

(2.) It appears that the father of the petitioner who was serving as an assistant teacher died-in-harness on 29/2/2008. The widow of the deceased teacher is already receiving pension.

(3.) The son of the teacher was a minor when his father expired. After attaining majority, he filed an application seeking compassionate appointment which stood rejected by the District Inspector of Schools, Secondary Education, South 24 Parganas on 3/4/2014. Challenging the same, the instant writ petition has been filed on 22/8/2025.