KUMARESH NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The first petitioner was employed in the judgeship of Howrah. Due to his ill health, he applied for premature retirement on the ground of medical incapacitation. The prayer of the petitioners for premature retirement was accepted; and on consideration of the report of the medical board, the first petitioner stood retired prematurely from service on November 1, 2021.

(2.) An application was made by the second petitioner, being the son of the first petitioner, seeking compassionate appointment relying on the West Bengal Scheme for Compassionate Appointment, 2013.

(3.) Under the said Scheme, if a Government employee is disabled permanently or otherwise incapacitated rendering him unfit to continue in service prematurely on being declared permanently incapacitated by a Medical Board formed by the Government, there is a provision for compassionate appointment.