SATYAJIT CHAULIYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit of service filed by the petitioner be kept with the records.

(2.) The petitioner claims compassionate appointment upon the death of his father, who died-in-harness on September 29, 1973. The petitioner claims to be the younger son of the deceased. The petitioner has sisters and elder brothers and a 77 years old mother. The members of the family have given a 'no objection' in his favour for the purpose of seeking appointment on compassionate ground under the died-in-harness category.

(3.) For the first time, the petitioner made a representation before the authorities on April 18, 2017 claiming compassionate appointment on the death of his father, who was an Assistant Teacher in Dakshin Mahendrapur S.B. High School.