ARGHA ROY Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-425
HIGH COURT OF CALCUTTA
Decided on February 21,2012

Argha Roy Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) The writ petitioner is essentially seeking grant of compassionate appointment in the died-in-harness category. The petitioner's late father was an employee of West Bengal State Co-operative Bank Ltd., who died intestate on 19th December, 1997, while in service.
(3.) It appears that the writ petitioner had earlier approached the writ court and an order was passed on 30th March, 2010, in W. P. 10710 (W) of 2009. By the said order, the Court directed the concerned respondent to consider the case of the writ petitioner in accordance with the rules permitting recruitment on compassionate ground of legal heirs of a deceased employee, after giving opportunity of hearing to him. Such decision, which was rendered by the Managing Director, West Bengal State Co?operative Bank Ltd. on 28th September, 2010, is the subject matter of challenge in the instant writ petition.;


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