ARINDAM CHOUDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two writ petitions were heard separately but on the same day. Since the questions of law emerging for decision are somewhat common, we propose to decide the same by this common judgment and order.

(2.) W.P.S.T. 35 of 2018 dated June 12, 2018, at the instance of the petitioner (hereafter Arindam), is directed against the judgment and order dated May 8, 2018 of the West Bengal Administrative Tribunal (hereafter the tribunal), dismissing O.A. 1159 of 2016 that he had presented. Rejection of the prayer of Arindam for appointment on compassionate ground is under challenge.

(3.) The petitioner in W.P.S.T. 38 of 2018 dated June 21, 2018 (hereafter Anirban), is similarly aggrieved by the judgment and order dated May 17, 2018, whereby the tribunal dismissed O.A. 1195 of 2015 presented by him seeking appointment on compassionate ground. The order impugned regretting the prayer for compassionate appointment was, thus, upheld.