RADHARANI SHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner's husband Rampada Shit (since deceased) was a Group-D staff of Rambhadrapur High School (hereafter the school). On his death on 16.7.08, the petitioner being his widow, applied for appointment on compassionate ground. It is noticed that at the time of his death Rampada, the deceased staff, had 22 years of service left and had left behind him, inter alia, the petitioner and a son of 2 years.

(2.) In terms of orders passed by this Court from time to time the District Inspector of Schools (SE), Paschim Medinipur has provisionally entered the name of the petitioner in the roster maintained for died-in-harness category candidates. Acting in compliance with the order dated 27.7.09 passed by this Court, the District Inspector had filed a report. In such report was annexed a copy of memo dated 6.8.2009 addressed to the Headmaster/Secretary of the school. The addressee was requested to comply with the requisitions mentioned therein which, inter alia, includes particulars on the following items:

(3.) The petitioner shall furnish information on the items mentioned above to the District Inspector within ten days from date so as to treat entry of her name in the roster maintained for died-in-harness category candidates as final.