Calcutta High Court (Appellete Side)
Nemai Bagdi vs State Of West Bengal & Ors on 14 February, 2020
Author: Amrita Sinha
Bench: Amrita Sinha
1
10
14.02.2020.
d.p.
W.P. 2744 (W) of 2020
Nemai Bagdi
-versus
State of West Bengal & Ors.
Mr. Md. Manuwar Ali,
Mr. Amar Mitra.
...For the Petitioner.
Mr. Susanta Pal,
Ms. Ananya Neogi.
...For the State.
Affidavit-of-service filed in Court today be taken on record.
The petitioner prays for compassionate appointment. His
father was a Gram Panchayat Karmee who died-in-harness in
2012.
An application was made by the petitioner for appointment
on compassionate ground in 2013. The proposal of the petitioner
was forwarded by the Block Development Officer, Kandi Block,
Murshidabad to the District Magistrate, Murshidabad by a memo
dated 17th June, 2016 and the proposal for appointment on
compassionate ground of the petitioner was duly forwarded by the
District Panchayat and Rural Development Officer, Murshidabad by
memo dated 12th May, 2017 to the Joint Director, Directorate of
Panchayat and Rural Development, Government of West Bengal.
2
The petitioner complains that since thereafter no step has
been taken by the respondents for processing his claim for
compassionate appointment.
This Court in similar matters passed a direction on 6th September, 2019 in W.P. 4187 (W) of 2018 (Bimal Kumar Patra - vs- State of West Bengal & Ors.) whereby the Court was pleased to direct the Commissioner, Department of Panchayats and Rural Development to set up a dedicated cell/mini Secretariat to consider and dispose of the cases pending for consideration of appointment on compassionate ground.
The instant writ petition is disposed of in the light of the said order.
The petitioner is granted leave to file a fresh representation highlighting his grievance addressed to the Commissioner, Department of Panchayats and Rural Development within a period of three weeks.
The prayer of the petitioner shall be reviewed by the dedicated cell/mini Secretariat. The claim of the petitioner shall be answered by the Commissioner within a period of four months from the date of receiving the representation made by the petitioner and the reasoned order shall be passed and communicated to the petitioner immediately thereafter.
W.P. 2744 (W) of 2020 is disposed of.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.
3( Amrita Sinha, J.)