Calcutta High Court (Appellete Side)
Sb Smt. Madhumita Pal (Dey) vs The State Of West Bengal & Ors on 22 April, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 04 WP No. 9754 (W) of 2014 22.04.2014
sb Smt. Madhumita Pal (Dey)
Vs.
The State of West Bengal & Ors.
Mr. Asim Hati,
Mr. Abhijit Sinha
... For the petitioner.
Ms. Prativa Ghatak
.... For the State.
Although, this Court had directed the petitioner to file an appropriate application for amendment of the pleadings in respect of a statement made in paragraph 8 of the writ petition, the learned advocate appearing on behalf of the petitioner has come up with a supplementary affidavit to that effect.
In the interest of justice, let the supplementary affidavit be taken on record and the mistake made in paragraph 8 of the writ petition be treated to have been corrected in terms of the statement made in paragraph 2 of the supplementary affidavit.
So far as the issue sought to be raised in the instant writ petition is concerned, it appears that the petitioner is essentially seeking appointment on compassionate ground under died-in-harness category, being a married daughter of the deceased employee.
This issue, i.e., whether a married daughter can seek compassionate appointment has been decided by this Court in a recent decision rendered on 19th March, 2014, in W. P. 33967 (W) of 2013, (Purnima Das vs. State of West Bengal & Ors.).
2In the light of the observation made in the judgment referred above, this writ petition is disposed of with a direction upon the Secretary, Department of School Education, Government of West Bengal, to consider the proposal for appointment of the petitioner on compassionate ground under died-in-harness category and take a decision in the matter supported with cogent reason, as expeditiously as possible.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)