Calcutta High Court (Appellete Side)
Lakshmi Moti Das Chakraborty & Anr vs The State Of West Bengal & Ors on 10 January, 2018
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
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2018 o.83 M WP 8698 (W) of 2017 Lakshmi Moti Das Chakraborty & Anr.
Vs. The State of West Bengal & Ors.
Mr. Tushar Sinha Mahapatra ... for the petitioner Mr. Ranjan Saha ... for the DPSC, Paschim Medinipur Affidavit of service filed in Court be kept with the record. The Head Teacher died in harness on 6th November, 1976. Thereafter only on 5th February, 2016 the petitioner made representation for giving appointment. Again on 27th December, 2014 and 22nd September, 2016 the petitioner made representation for giving appointment on compassionate ground as his father died in harness on 6th November, 1976.
Mr. Saha learned advocate for the council submits that death occurred on 6th November, 2016 but the petitioner made representation only on 27th December, 2014 as well as 22nd September, 2016. Therefore, the petitioner is not entitled to get any relief for considering his application from this Court. Considering the submission advanced and after perusing the records, I find that there is no merit in the writ petition. Accordingly, the writ petition is dismissed. However, no order as to costs.
( Samapti Chatterjee, J.) 2