UDAY KUMAR CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ application is directed against the order no. 2 dated 12. 03. 2002 passed by the West Bengal Administrative Tribunal, calcutta in O. A. No. 1380 of 2001. The learned Tribunal has observed by the impugned order that the writ applicant has failed to fulfil the primary condition for getting a job on the compassionate ground and so the application has been dismissed.

(2.) FACT of the case in short is that the father of the writ applicant, late Kali kinkar Chatterjee, was a Group- D employee in the office of the Assistant c. M. O. H. , Kalna, District- Burdwan and he died-in-harness on 19. 12. 1998. Thereafter on 04. 02. 1999 the writ applicant filed a petition praying for a job on the compassionate ground before the Director of Health Service, Calcutta. Accordingly, a three-member committee was formed and this committee after holding an enquiry submitted a report recommending for an appointment of the writ applicant. But the Director of Health Services did not give any appointment to the writ applicant. So he filed an application before the West bengal Administrative Tribunal which dismissed his application by the impugned order. Then he has filed the present writ application.

(3.) HAVING considered the record and the submissions made by the learned advocates of both the sides, we find that late Kali Kinkar Chatterjee was a group- D employee in the office of the Assistant C. M. O. H. , Kama, District-Burdwan and he died on 19. 12. 1998. Thereafter on 04. 02. 1999 the writ applicant filed a representation before the Director of Health Services, Calcutta for giving him an appointment either in the Group - C post as he held the qualification of b. Com. , or any other suitable appointment. The three-member committee submitted a report favouring an appointment of the writ applicant.