Calcutta High Court (Appellete Side)
Subhas Hansda vs Union Of India & Ors on 18 July, 2024
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
18.07.2024
Sl. No. 13
Ct. No. 23
Srimanta
WPA/15935/2024
Subhas Hansda
-Vs.-
Union of India & Ors.
Sk. Mujibar Rahman,
Mr. Shayak Mitra
...for the petitioner.
Mr. Sahasrangshu Bhattacharjee,
Mr. Loknath Chatterjee
...for the Union of India.
Affidavit-of-service filed in Court today is taken
on record.
The petitioner's father while serving the Central
Reserve Police Force (in short, CRPF) died in harness
in the year 2000. The petitioner applied for being
engaged under compassionate ground. The petitioner
was found physically unfit. Subsequently, the
petitioner obtained a report in a review medical
examination which declared the petitioner to be fit.
On the basis of such certificate, at the instance of the
petitioner, the respondents constituted a Medical
Board which declared the petitioner unfit. The petitioner challenged the said order by filing a previous writ petition which was dismissed after obtaining the report from Eastern Command Hospital, Kolkata.
2The petitioner has thereafter applied to CRPF for being appointed against a non-combatised civilian post. The prayer for being appointed in a non- combatised force has been turned down by CRPF on the ground that they do not have any non-combatised post against which the petitioner can be appointed.
In the aforesaid facts and circumstances, let the respondent no. 3 or any other responsible officer authorized by the respondent no. 3 file a report in the form of an affidavit disclosing the scheme, if any, for compassionate appointment that prevailed in the year 2000 when the petitioner's father died, the present scheme for compassionate appointment, if any, as also a declaration to the effect that there is no non- combatised civilian post in CRPF. Let such report be filed by 9th August, 2024.
Let this matter appear on 14th August, 2024.
(Arindam Mukherjee, J.)