LAWS(CAL)-2021-8-60

PARTHA SARATHI MANNA Vs. STATE OF WEST BENGAL

Decided On August 19, 2021
Partha Sarathi Manna Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) The petitioner seeks compassionate appointment in the died in harness category. The father of the petitioner was an employee of Pingla Thana Mahavidyalaya who died in harness on 16/12/2007. Due to non-consideration of his prayer for being appointed on compassionate ground, the petitioner approached this Court for relief by filing writ petition being WP 28816 (W) of 2008, which was disposed of by order dtd. 21/12/2009. The Court directed the College to forward all the papers of the petitioner to the Director of Public Instruction (DPI for short), who was directed to take a decision in accordance with law. The DPI considered the prayer of the petitioner and observed that the prayer for appointment of the petitioner on compassionate ground may be considered if all criteria for appointment is duly fulfilled. The DPI directed the College to scrutinise the educational certificates of the petitioner and to assess the financial condition of the petitioner. The petitioner was directed to apply before the College with all educational testimonials and the income statement as well as no objection certificate from the other heirs of the employee. The petitioner was directed to cooperate with the College.