STATE OF W B Vs. RAGHUNATH MONDAL

JUDGEMENT

(1.) THIS mandamus appeal is at the instance of State of West Bengal and is directed against order dated 19th September, 2005 passed by a learned single Judge of this Court by which His Lordship directed the respondent no. 5, namely, Gram Panchayat Staff Recruitment Committee, to complete the process for giving appointment to the writ petitioner on compassionate ground in the died-in-harness category within a period of eight weeks from the date of communication of that order, so that the appointment could be given to the writ petitioner without causing any further delay.

(2.) THERE is no dispute that the father of the writ petitioner was an employee of the State Government. He died on 27th May, 2001. On 19th June, 2004 an application was filed for compassionate appointment of the writ petitioner on attaining majority. It further appears from record that the three-men-committee appointed by the State Government for the purpose of enquiring the financial position of the family of the deceased employee gave report in favour of granting appointment by specifying that annual income of the family was Rs. 10,000/ -.

(3.) IN spite of such report the State Government having taken no step for implementation of the said decision, the writ petitioner came up with the application under Article 226 of the Constitution of India alleging inaction on the part of the State-respondents.