Jayanta Kumar Biswas, J. - (1.) The petitioner in this art.226 petition dated August 2, 2006 is questioning the decision of the Collector, Burdwan dated April 10, 2006, Annexure P6 at p.33, rejecting his application for appointing his son as a stamp vendor on compassionate ground. The decision of the collector dated April 10, 2006 is quoted below:
(2.) With reference to his application dt.22-2-06 this is to inform him that in the light of the clarification given in Finance Revenue Department, Government of West Bengals No.86(2)F.T.dt.18.1.2006/F.T/O/IM-22/OO stamp (Demand 3) the Government has decided not to appoint any new stamp vendor even on compassionate ground.
(3.) The petitioner is a stamp vendor. He has been working under licence no.12 of 1973-1974 in S.Rs office, Burdwan. He has been suffering from illness. Under the circumstances, on February 22, 2006 he applied to the Collector, Burdwan for appointing his son as a stamp vendor on compassionate ground. By the impugned decision the collector has rejected his such application.;