SUBHRO KAMAL MUKHERJEE,J. - (1.) This is an application under Article 226 of the Constitution of India against order dated April 7, 2011 passed by the West Bengal Administrative Tribunal in Original Application no.12726 of 2007.
(2.) The father of the writ petitioner was appointed in a class IV post by the Settlement Officer, Alipore, District 24 Parganas in 1975. He was posted in the circle office at Minakhan. Unfortunately, he suffered from a cerebral stroke. He could not attend his duty till his death. The father of the petitioner, however, did not intimate the authorities about his illness nor obtained any leave from the authorities concerned. Nevertheless, the authorities did not initiate any proceeding for his purported unauthorised absence. He died in 2002.
(3.) The petitioner applied for his appointment on compassionate ground. The prayer was rejected only on the ground that the deceased-employee was on "leave without any intimation".;