RAFIQUL ISLAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application is filed for a direction in the nature of mandamus enjoining the respondents to immediately offer the petitioner a suitable appointment in the post of Assistant Teacher in a primary school under the Murshidabad District Primary School Council under died-in-harness category.

(2.) The case of the petitioner is that his father Nazrul Islam was the Headmaster of Jilli South Primary School who died-in-harness on 9.5.81 leaving behind his widow; a daughter aged 10 years and a son, the petitioner herein then aged about 6 years. The petitioner on attaining the age of majority applied for appointment as primary teacher on compassionate grounds after having passed the Madhyamik examination in 1993.

(3.) As no action was taken on the representation made by the petitioner as also that the widow, mother for granting the petitioner's appointment on compassionate ground, a writ petition was filed being C.O. No. 15676(W) of 1995 which was disposed of with a direction to the Chairman, Murshidabad District Primary School Council, to consider the case and pass a reasoned order.