AMIT KUMAR ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Article 226 of the Constitution of India has been filed against the order dated 20.09.2010 passed by the West Bengal Administrative Tribunal, in O.A. No. 624 of 2005.

(2.) The facts leading to the application, in short, are as follows:-

(3.) The father of the petitioner, Late Prabir Chandra Roy, was working as a Head Assistant in the office of the Block Medical Officer of Health, Reapara Rural Hospital, Nandigram-II in the District of Purba Midnapur and he died-in-harness on 13.08.2000 after rendering service for more than 38 years leaving behind his widow, two sons including the petitioner, two married daughters and one unmarried daughter. Petitioner s mother applied for employment of the petitioner on compassionate ground. An enquiry was conducted by the Block Development Officer concerned to ascertain the eligibility of the petitioner for appointment on compassionate ground. After enquiry, the B. D. O. submitted a report to the sub-divisional officer concerned.