Partha Sarathi Chatterjee vs The State Of West Bengal & Ors
2024 Latest Caselaw 4592 Cal

Calcutta High Court (Appellete Side)

Partha Sarathi Chatterjee vs The State Of West Bengal & Ors on 6 September, 2024

Author: Jay Sengupta

Bench: Jay Sengupta

                         HIGH COURT AT CALCUTTA

                     CONSTITUTIONAL WRIT JURISDICTION

Present:

THE HON'BLE JUSTICE JAY SENGUPTA

                            WPA 15649 of 2017


                         Partha Sarathi Chatterjee
                                         Versus
                       The State of West Bengal & Ors.


For the petitioner               :        Mr. Ekramul Bari
                                          Mr. Sk. Imtiajuddin


For the State                   :         Mr. Dipanjan Datta
                                          Ms. Sukanya Datta

Heard on                            :     06.09.2024

Judgment on                          :    06.09.2024




JAY SENGUPTA, J:


                 This is an application praying for a direction upon the

            concerned DPI to approve the proposal of the College Authorities

            for compassionate appointment of the petitioner.


                 Learned counsel appearing on behalf of the petitioner

            submits as follows. The petitioner's father was the approved

            Instrument Keeper in the department of Physics of Vidyasagar
                             2




College for women. He died in harness on 30.08.2010. On

25.09.2010, an application was made by the mother of the

petitioner praying for compassionate appointment for him under

the died in harness category. On 25.11.2013, the Governing

Body recommended the case of the petitioner to the Director of

Public Instruction. On 14.02.2014, the Director of Public

Instruction asked the Principal of the Vidyasagar College for

Women to submit some documents. Such documents were

supplied. Thereafter, there has been no response from the end of

the Director of Public Instruction. A similarly circumstanced

candidate was given appointment after intervention by this

Court.


     Learned counsel appearing on behalf of the State submits

that in the event the petitioner's case is pending consideration

before the Director of Public Instruction, the same would be

considered in accordance with law.


     It appears that the petitioner's case for appointment to a

post under the category died in harness is pending before the

Director of Public Instruction.


      The    petitioner's   contention   is   that   a   similarly

circumstanced candidate was given appointment.


     In view of the above discussions, let the respondent no.2

Director of Public Instruction consider the petitioner's case for

appointment in accordance with law and as expeditiously as

possible, preferably within a period of eight weeks from the date

of communication of this order.

With these observations, the writ petition is disposed of.

Urgent Photostat certified copy of this order be supplied to

the parties, if applied for, as early as possible.

(Jay Sengupta, J)

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