BISWANATH SENAPATI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed today in Court is taken on record.

(2.) The writ petitioner had received a compassionate appointment with effect from August 14, 2014 in place and stead of his deceased mother who was a State employee, Annexure P-6 at page 34 to the writ petition.

(3.) The mother of the writ petitioner died-in-harness on April 10, 1995. The application for compassionate appointment was made on April 27, 1995. The State authority rejected the claim of the petitioner for compassionate appointment on August 2, 1996, Annexure P-3 at page 19 to the writ petition. The rejection was communicated to the petitioner on February 8, 2002.