UTTAM KUMAR BARUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Kausik Chanda, J 1. One Jadav Barui (since deceased) was a Gram Panchayat Karmee under Nawpara Masunda Gram Panchayat, Ranaghat-I Development Block, Nadia. He died-in-harness on October 16, 2009. At the time of his death, he was aged about 54 years.

(2.) The petitioner, thereafter, being one of the adult sons of the deceased employee, applied before the respondents for his appointment on compassionate ground. The Joint Director, Department of Panchayats and Rural Department, Government of West Bengal, by a memo dated October 19, 2010, recommended the proposal for his appointment on compassionate ground to the Joint Secretary to the Government of West Bengal, Department of Panchayat Rural Development.

(3.) Despite such recommendation, no appointment was given to the petitioner which prompted him to file a writ petition before this Court being W.P. No. 16393(W) of 2013 seeking his appointment on compassionate ground.