SATADRU ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition is arising out of an order dated August 1, 2019 in OA No. 581 of 2018. The writ petitioner filed an application before the learned Tribunal challenging the Memo dated August 9, 2018 whereby the request of the writ petitioner for appointment on compassionate ground was rejected on the ground that the deceased employee was a work-charged employee but not a regular employee.

(2.) The learned counsel for the petitioner has submitted that on a total misconstruction of the letter of appointment, the Tribunal has arrived at an erroneous finding.

(3.) The learned counsel for the State respondents although did not file any affidavit before the Tribunal but submitted that the father of the applicant was a work-charged employee. Therefore, the applicant is not entitled to get any compassionate appointment as per the scheme of the Labour Department as there is no provision for the work-charged employee for compassionate appointment and the scheme is applicable for regular employee only.