SUNIL JADAV Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Let the supplementary affidavit filed be kept on record.

(2.) Since none appears on behalf of the State, Mr. Biswajit De, the learned advocate is requested by this Court to appear in this matter with junior according to his choice. The Legal remembrancer is directed to regularise their engagement.

(3.) The writ petitioner has assailed the decision of the District Inspector of Schools (S.E.), Hooghly, noted in the Memo No. 356/SE dated March 16, 2015. The said District Inspector of Schools (S.E.), Hooghly has negated the prayer of the writ petitioner for compassionate appointment in the died-in-harness category by the impugned memo. The extract of the said impugned memo is quoted below :- "1. Previously the name of Rabi Sankar Yadav, the elder son of Late Ramnath Ram was resolved in the Managing Committee of the said school for appointment under die-in-harness category and that was forwarded to this office on 06/04/2009. 2. The necessary condition for consideration of appointment of any eligible member of the surviving family in terms of School education deptt.(SE) No. 697-ES dated 09/07/2009 focuses on extreme financial hardship that fails to provide two square meals and other essentials to the surviving member of the family of the deceased teacher. 3. Sri Rabi Sankar Yadav had been appointed as an a.T. in J.K. Nagar High School in Raniganj, Burdwan w.e.f. 05.08.2010 i.e. within 2 years of death.