Calcutta High Court (Appellete Side)
Smt. Chitra Mali (Mondal) vs The State Of West Bengal & Ors on 20 September, 2010
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 20.9.2010
.
ap W.P. 4558 (W) of 2009.
Smt. Chitra Mali (Mondal)
Vs.
The State of West Bengal & Ors.
Mr. Amar Kumar Sinha
... For the petitioner.
Mr. Subir Sanyal
Mrs. Sumita Sen
... For the Council.
Affidavit of service filed in Court today be kept on record. After hearing the learned advocates appearing on behalf of the parties and upon perusing the instant writ petition, it appears that the writ petitioner is the married daughter of a deceased primary school teacher, who is essentially seeking appointment under compassionate ground in the died-in-harness category.
Having regard to the submissions made by the learned advocate representing the District Primary School Council, Birbhum, and taking into consideration the relevant Rule governing the process of recruitment under compassionate ground, this Court is of the view that a woman whose marriage is subsisting cannot seek such appointment under compassionate ground. The writ petition is, thus, liable to be dismissed and is hereby dismissed.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.) 2 3 4