TARAK NATH MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a claim for compassionate appointment. The father of the petitioner was working as Group-D staff at one Kalitha High School, District - Birbhum (for short, the school). The father of the petitioner died while in service on April 3, 2006 at his 43 years of age, Annexure P-1 at page 37 to the writ petition.

(2.) The mother of the petitioner being the widow applied for compassionate appointment on August 14, 2007, Annexure P-2 at page 38 to the writ petition. On October 20, 2008 during pendency of the said application submitted by the mother, the mother died at her age of about 35 years, Annexure P-3 at page 39 to the writ petition. Thus, the parent died leaving surviving three minor children of whom petitioner is the eldest one.

(3.) The petitioner attained majority on December 21, 2008 then the petitioner on March 4, 2009 applied for compassionate appointment in place and stead his father who died in harness, Annexure P-41 at page 40 to the writ petition. The Managing Committee of the school forwarded the application before the respondent No. 3 on March 4, 2009, Annexure P-5 at page 41 to the writ petition.