RANADHIR BISWAS AND ANOTHER Vs. UNION OF INDIA AND OTHERS
LAWS(CAL)-2012-1-761
HIGH COURT OF CALCUTTA
Decided on January 27,2012

Ranadhir Biswas And Another Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

HARISH TANDON,J. - (1.) This writ petition is filed challenging an order of the tribunal by which the tribunal affirmed the order of rejection for his appointment on compassionate ground passed by the authority concerned.
(2.) The father of the petitioner no. 1, who was Miller Master Craftsman in Gun and Shell Factory, Cossipore, met with an accident on July 24, 1999 by which his hand was caught in the moving machine and thereafter the said deceased employee was admitted in the hospital and was diagnosed a Traumatic Amputation of Right Middle and Ring Finger with compound fracture of Proximal Phalank of Right Finger. While the said deceased employee was in the hospital he was found on the terrace next to Curg I Ward with no such sign of life and the cause of such death was reported to be unknown.
(3.) Immediately thereafter, that is, on August 24, 1999, the petitioner no. 2 made a representation with the concerned authority for consideration of the candidature of the petitioner no. 1 on compassionate ground.;


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