SAMIR HAZRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging the judgment and order dated November 25, 2009 passed by the West Bengal Administrative Tribunal in Original Application No. 12626 of 2007. The father of the petitioner was a group-D employee of Berhampore Collectorate in the district of Murshidabad. He died in harness on July 1, 2003. He left behind him his widow, four sons, including the petitioner, and one married daughter.

(2.) The applicant made a representation for his appointment on compassionate ground. His brothers and the married sister, also, filed an affidavit in support of the claim of the writ petitioner expressing their no objection to the appointment of the writ petitioner.

(3.) The matter was kept pending for a considerable period of time, which compelled the writ petitioner to approach the tribunal.