Calcutta High Court (Appellete Side)
Md. Yaser Arafat vs The State Of West Bengal & Ors on 2 July, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1
49 02.07.2013
SD
W. P. 14080 (W) of 2012
Md. Yaser Arafat
Vs.
The State of West Bengal & Ors.
Mr. Keshab Chandra Das.
.... For the Petitioner.
Affidavit-of-service filed today be kept with the record.
In the writ petition the petitioner, - son of Late Monsur Ahamed,
an Executive Assistant at Masjidpur Gram Panchayat in the district of
Burdwan, who had died in harness on 14th March, 2009, - has prayed
for a direction upon the respondents to appoint him on compassionate
ground since an application was filed.
It is submitted that as by Memo dated 10th February, 2012 the Commissioner, Panchayat & Rural Development, West Bengal, the respondent no. 3 had recommended the matter to the Joint Secretary to the Government of West Bengal, Department of Panchayat & Rural Development, Kolkata, the respondent no. 2, it is submitted that appropriate order may be passed.
Having heard the learned advocate for the petitioner and considering the facts and circumstances of the case as recommendation has been made by the Commissioner, the respondent no. 3, considering such fact the Joint Secretary to the Government of West Bengal, Department of Panchayat & Rural Development, Kolkata, the respondent no. 2 is directed to dispose of the matter regarding the proposal for appointment of the petitioner on compassionate ground by passing a reasoned order to be communicated to the petitioner within eight weeks from the date of presentation of a copy of the certified copy of this order after verifying the records and after making necessary enquiry. It is made clear that I have not gone into the merits of the matter and all points are left open to be dealt with by the respondent 2 no. 2.
There will be no order as to costs.
(SOUMITRA PAL, J.)