SAJAL BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed assailing the order dated January 10, 2020 (for short, the impugned order) passed by the West Bengal Administrative Tribunal (for short, the Tribunal) in Case No. OA-1 of 2018 (Sajal Biswas vs. The State of West Bengal and Ors.) (for short, the said Original Application) whereby the prayer for granting compassionate appointment to the writ petitioner was rejected and consequently the said Original Application was dismissed.

(2.) The father of the writ petitioner namely Saroj Kumar Biswas was working as a constable under the Sixth Bn. State Armed Police, Barrackpore, West Bengal. The father died on April 23, 2001. The death was, however, registered on July 5, 2001 before the Kolkata Municipal Corporation.

(3.) The writ petitioner was born in January 8, 1989. The writ petitioner being the sole son was a minor at the time of the death of his father who then qualified Madhyamik Examination in the year 2006.