Calcutta High Court (Appellete Side)
Kedarnath Dhibar vs The State Of West Bengal & Ors on 17 March, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
1 17.03.2016Sl. No. 05
Ct.No.18 aa W.P. 12872 (W) of 2015 Kedarnath Dhibar Vs. The State of West Bengal & Ors.
Mr. Rudranil De ...for the petitioner Mr. Kamalendu Ghose Mr. Raja Ghosh ...for the State Mr. Hiranmoy Bhattacharya Mr. Sounak Bhattacharya ...for the Municipality The petitioner's father was an employee of the Kulti Municipality. It has been merged with the Assansol Municipal Corporation. The employee died on 9th November, 2013. The petitioner says that he was dependant on his father. The family is facing financial hardship and that he be given compassionate appointment as the eligible member of the family.
An application in this behalf was made by the petitioner on 16th December, 2013. It may be noted that on 17th July, 2014, the petitioner was given a temporary assignment with the Kulti municipality.
The Assansol Municipal Corporation is directed to consider the above application or if that application is not in a 2 proper format, an application which the Municipal Corporation might direct the petitioner to file in a proper format within ten days of this order.
The Assansol Municipal Corporation should pass a reasoned order upon hearing the petitioner within twelve weeks of communication of this order. All the papers are before this court. Affidavits were not invited. The allegations contained in the petition are deemed not to have been admitted. This writ application is, accordingly, disposed of. Urgent certified photo copy of this order, if applied for, be given to learned advocates for the parties upon compliance of all requisite formalities.
( I. P. Mukerji,J. )