Calcutta High Court (Appellete Side)
S.G. Union Of India & Others vs Smt. Sima Banerjee on 5 January, 2012
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
1
35 WPCT No. 331 of 2011
05.01.2012
S.G. Union of India & others.
Vs.
Smt. Sima Banerjee.
Mr. Subrata Kumar De
... For the petitioners.
Mr. P.C. Das
Mr. Arup Ratan Dutta Chowdhury
... For the Respondent.
The petitioner applied for compassionate appointment. Her case was rejected on the ground of non-availability of vacancy. The learned counsel for the administration submits that as per the scheme, her case could be kept alive for three years and within three years period she could not be considered in absence of any vacancy. Hence, her case was not considered. The Tribunal directed to consider her case on merit. We do not find any scope to interfere.
The application fails and is hereby dismissed.
There would be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
2(Ashim Kumar Banerjee, J.) (Soumen Sen, J.)