SAJAL KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Appeal is directed against a judgment and order dated 25th November, 1998, whereby and where under a learned Judge of this Court dismissed the writ application in limine. The writ petitioner-appellant has filed a writ application, inter alia, for the following reliefs :-

(2.) The petitioner's father while serving as a head-teacher of a primary school died on 13.11.93. It is admitted that at that point of time the writ petitioner appellant was a minor. He passed his matriculation examination in 1998. His mother filed an application for appointment of her son, the appellant herein. Admittedly, on the date of death of the appellant's father, he was a minor and thus he had no legal right to be appointed on compassionate ground in terms of Rule 14 of the Leave and Recruitment Rules, 1991 framed under Section 106 of the West Bengal Primary Education Act, 1973.

(3.) For the reasons aforementioned, we do not find any merit in this appeal which is, accordingly, dismissed. There will be no order as to costs.