KALACHAND GHATAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are the heirs and legal representatives of Late Sachipati Ghatak. The petitioner no.1 is the son and the petitioner no.2 is the daughter of the said deceased. Late Sachipati died on December 28, 1981. It is alleged that during his lifetime, the said deceased was an employee, being an ambulance driver of the Katwa Sub-Divisional Hospital and had died in harness, leaving behind his wife and children. The wife of Late Sachipati also met her demise subsequently, leaving the petitioners as her only heirs.

(2.) In the year 1983, the petitioners' mother made an application to the competent authority seeking employment of her son, the petitioner no.1, on compassionate ground. The Sub-Divisional Medical Officer, Katwa, forwarded the application to the Chief Medical Officer of Health, Burdwan. Thereafter, the matter went before several forums and ultimately, pursuant to a direction of a Division Bench of this Court, was remanded to the West Bengal Administrative Tribunal, which directed the service book of the deceased to be reconstructed. Ultimately, however, the matter went up to the Lokayukta, West Bengal before whom it was disclosed by the respondent-Authorities that nothing had been produced by the petitioners to indicate the continuance of service of Late Sachipati after the year 1965, nor was any information available in such regard in any of the relevant offices where he had worked according to the petitioners.

(3.) Being thus aggrieved and seeking disbursal of the pensionary/retiral benefits available to the said ex-employee, including compassionate appointment, and interest on such amount, the present writ petition has been filed.