SURABALA SAHA Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) While functioning as Preventive Officer of Customs, the Petitioner's elder son Tarun Bahdhu Saha became afflicted by a neurological disease in 1981 and was allowed to retire from service on April 30, 1985, on ground of permanent disablement order the relevant provisions of the Central Civil Service Pension Rules, 1979, and the Civil Service Regulations. It appears that the said Tarun Bandhu Saha, thereafter, expired on October 27, 1985, and on his death, the Petitioner made several - representations to the concerned authorities to provide employment to her younger son. Shri Kamal Bandhu Saha, on compassionate grounds.

(2.) The grievance of the Petitioner is that her younger son's claim for appointment on compassionate grounds in place of his elder brother, has been disallowed by the Respondents, and that she has not been paid her elder son's retirement benefits, including group insurance and pension.

(3.) When the writ application was taken up for hearing, Mr. Rathindra Nath Das, learned Advocate for the Union of India, informed the Court that during the pendency of the writ petition, the Petitioner's younger son, Shri Kamal Bandhu Saha, had been provided with employment by the Collector of Customs, Calcutta, so that the first part of the Petitioner's grievances had been set at rest.