Calcutta High Court (Appellete Side)
(Aparna Das & Ors vs State Of West Bengal & Ors.) on 24 April, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1
4.4.2013
l.no. 22
WP 17920(W) of 2012
(Aparna Das & Ors.-vs- State of West Bengal & Ors.)
Mr. Ramdulal Manna
Ms. Saswati Ghosh Sinha...for the petitioners
Despite service of notice, none appears on behalf of the respondents.
In the writ petition, the petitioners, stated to be the members of Sangrami Swayang Sahay Group in the district of Malda, a self-help Group, has challenged the appointment of the respondent no.8 for preparation of the mid-day meal for Tetrutola Primary School. Prayer has been made to allow them to cook the mid- day meal as they have been performing duties since 2004. At the very outset it is submitted by Mr. Manna, learned advocate for the petitioners on instructions that as the Block Development Officer, Kaliachak-1, in the district of Malda, the respondent no.4 has taken a decision to engage the petitioners and the respondent no.8 for preparation of the mid-day meal on monthly rotational basis, it is prayed appropriate order may be passed for engagement of the petitioners on the said basis.
Having heard the learned advocate for the petitioner, since it is submitted that resolution has been taken for engagement of the petitioners as well as the respondent no.8 on monthly rotational basis, considering such fact, the writ petition is disposed of by directing the Block Development Officer, the respondent no.4 to ensure that the petitioners as well as the respondent no.8 are engaged for 2 preparation of the mid-day meal in the said institution on monthly rotational basis forthwith.
No order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the petitioners on priority basis.
(Soumitra Pal, J.)