MOKTER ALI SHAH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner herein being aggrieved by the non -consideration of claim for appointment as Panchayat Karmi at Shankarpur Gram Panchayat, filed the instant writ petition. The father of the Petitioner was a Chowkidar ot Shankarpur Gram Panchayat and he died in harness on February 7, 1993. The Petitioner along with his other brothers and sisters were dependent on the income of their deceased father. Admittedly, almost within a month after the death of the father of the Petitioner, a representation was submitted before the Prodhan of Shankarpur Gram Panchayat, P.O. Dholahat, District - South 24 -Parganas, by the Petitioner seeking appointment on compassionate ground.

(2.) The said representation was received by the Prodhan of the concerned Panchayat on March 15, 1993 and a receipt copy of such representation has been annexed as annexure 'C to this writ petition. Upon receipt of the said representation, the concerned Gram Panchayat also held a meeting on March 26, 1993 and recommended the prayer of the Petitioner tor his immediate absorption on compassionate ground. The resolution of the said Gram Panchayat recommending the absorption of the Petitioner would appear from the extract of the Minute of the meeting of the said Gram Panchayat is annexed as Annexure'E' to this writ petition.

(3.) Unfortunately, inspite of the said representation being made almost within a month after the sudden death of the father of the Petitioner, no step has been taken by the Respondent authorities in the matter of granting appointment to the Petitioner on compassionate ground under the died in harn.ess scheme.