ANIMESH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The father of the petitioner no.1 and the husband of the petitioner no. 2 was an employee of the Bardhaman Zilla Parishad. He died in harness on 1/5/2001. The widow made an application before the Zilla Parishad on 28/6/2001 praying for providing appointment to her son on compassionate ground. She reiterated her prayer for providing appointment to her son once again on 6/3/2003.

(2.) As thereafter the respondents did not proceed further with the matter, the petitioner approached this Court by filing writ petition being WP No. 1341 (W) of 2018. The said writ petition was considered and disposed of by this Court on 20/2/2019 directing the Joint Secretary, Department of Panchayats and Rural Development to consider and dispose of the prayer of the petitioner for appointment on compassionate grounds on the basis of the recommendation made by the Additional Executive Officer, Bardhaman Zilla Parishad.

(3.) The Joint Secretary duly considered the matter and rejected the prayer of the petitioner no. 1 with the observation that the petitioner no. 1 was a minor at the time of death of his father and when the widow applied for appointment on 28/6/2001. The petitioner no. 1 attained majority more than two and half years after the death of his father.