MONOJIT DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this WPST under Art. 226 of the Constitution of India dated August 14, 2012 is questioning an order of the West Bengal Administrative Tribunal dated July 17, 2012 dismissing his OA No. 88 of 2012. The petitioner's father was working as a Junior Technical Assistant in the Government College of Engineering and Textile Technology, Serampore, Hooghly. Having been incapacitated by disease, he retired prematurely on September 18, 2006. He died on June 6, 2007.

(2.) The petitioner's mother submitted an informal application dated September 10, 2007 (WPST p.34) asking the Principal of the College to give the petitioner an employment on compassionate grounds. She submitted another informal application dated July 22, 2008 (WPST p.36). The petitioner also submitted an informal application dated July 22, 2008 (WPST p.35).

(3.) He also submitted an application dated July 22, 2008 (WPST p.30) in prescribed form seeking an employment on compassionate grounds stating that his father had died in harness. He and his mother claimed that a notification of the Labour Department No. 30-EMP dated April 2, 2008 (WPST p.37) entitled him to claim an employment on compassionate grounds.