SOUMITRA PAL,J. - (1.) In the writ petition, the petitioner no.1, the wife of Syed Abul Hossain, since deceased, an electric mazdoor of Kolkata Municipal Corporation and the petitioner no.2, the younger son of the deceased, have prayed for a direction upon the authorities of the Kolkata Municipal Corporation, particularly on the Municipal Commissioner, the respondent no.2, to consider their representation for appointment of the petitioner no.2 on compassionate ground. It appears that pursuant to an order passed in W. P. No. 647 (W) of 2009, Syed Sakina Begum, the petitioner no.1 was advised by O.S.D. and D.M.C.(P), Kolkata Municipal Corporation, by an intimation dated 16th January, 2010, to submit a fresh and final application along with relevant documents regarding employment of her son Sayed Sabir Hossain, the petitioner no.2, through the concerned department. Thereafter, according to the petitioners, a representation being annexure P/19 has been filed praying for a direction upon the respondent no.2 to consider the same.
(2.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Municipal Commissioner, the respondent no.2, to dispose of the representation, being annexure P/19 to the writ petition, by passing a reasoned order to be communicated to the parties within eight weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing to the petitioners and after verifying the records.
(3.) Urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.;