ANIRUDDHA BOSE,J. - (1.) The writ petitioner is claiming appointment on compassionate ground in the West Bengal State Electricity Distribution Company Limited.
(2.) The father of the petitioner was earlier serving the said Company. The petitioner's prayer have been kept in abeyance, as it appears from the annexure at page 55 of the writ petition on the ground that the petitioner could not obtain "no objection" from the other legal heirs of deceased employee. Unless such disclaimer is obtained from the other legal heirs of the deceased employee, the petitioner cannot claim compassionate appointment on death of his father. Thus I do not find any reason to interfere with the order of the concerned officer of the said Company. I accordingly dispose of this writ petition with a direction that in the event the petitioner can produce consent from all other legal heirs of the deceased employee within a period of twelve weeks from the date of this order, then final decision shall be taken of his application by the Electricity Company. If the petitioner is unable to produce such consent letter from other legal heirs of the deceased employee, then his claim for appointment of compassionate appointment shall be forfeited after lapse of the aforesaid period.
(3.) The writ petition stands disposed of in the above terms.;