Calcutta High Court (Appellete Side)
Sri Milan Das & Anr vs Union Of India & Ors on 19 July, 2013
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1
19.07.13
2/akd
W.P.C.T. 288 of 2012
Sri Milan Das & Anr.
-Vs-
Union of India & Ors.
.....................................................................
Mr. Tapabrata Chakraborty, Mr. Barun Chatterjee ... ... for the petitioners Mr. Avishek Prasad ... ... for the respondent No. 6 Mr. Subrata Das Gupta ... ... for the U.O.I. In compliance with the earlier direction passed by this court, the son of the deceased employee has already submitted a declaration before the authorities concerned regarding his decision to give up all claims in respect of the family pension and other service benefits of the deceased employee so that the competent authority can take appropriate decision regarding disbursement of the family pension and other service benefits of the said deceased employee to the stepmother. The stepmother, however, did not formally intimate the authorities concerned for providing a job to the stepson on compassionate ground in compliance with our earlier order.
The learned Advocate representing the stepmother on instruction submits that the said 2 stepmother has no objection if a job is provided to the stepson on compassionate ground.
In view of the aforesaid decision of the stepmother, we direct the respondent authorities to take immediate appropriate steps for providing a job to the stepson on compassionate ground and also take necessary steps for disbursement of the family pension and other service benefits of the deceased employee to the second wife of the said deceased employee namely, the stepmother of the petitioners.
Since a considerable time has already lapsed, we direct the respondent authorities to take immediate appropriate steps in terms of this order at an early date and positively within a period of four weeks from the date of communication of this order.
This writ petition thus stands disposed of. There will be, however, no order as to costs. Let a xerox plain copy of this order duly countersigned by the Assistant Registrar (Court) be given to the learned Advocates of the respective parties on usual undertaking.
(Pranab Kumar Chattopadhyay, J.) (Dr. Sambuddha Chakrabarti, J.)