- (1.) Affidavit of service filed in Court today be kept on record.
(2.) Having heard the learned Advocates for the parties and upon perusing the instant application, it appears that the writ petitioner is essentially seeking appointment on compassionate ground under the died- in-harness category. Earlier, the writ petitioner had approached this Court which had passed an order dated 10th February, 2010, in W. P. No. 14444 (W) of 2009. In terms of the said order, the District Panchayat and Rural Development Officer, Birbhum, took up the matter for consideration and passed an order dated 10th June, 2010, relevant portion whereof reads as follows :- "Considered the representation of the petitioner and he is hereby directed to submit the application in the proper format as stipulated in the order of the Labour Deptt., Govt, of West Bengal vide, Memo No. 303/EMP/1M-10/2000, dated 21/08/2002 through the Block Development Officer, Murarai-ll Block and Executive Officer, Murarai- II Panchayat Samiti who in turn is directed to send the application with the three Men's Enquiry Report and other relevant documents to the D.P. and R.D.O., Birbhum by 30th June, 2010. The representation of the petitioner is thus disposed of and the order of the Hon'ble Court, Calcutta dated 10/02/2010 is thus complied with."
(3.) Subsequent to the above direction, the writ petitioner appliedin the proper format, but the concerned authority rejected the application. Such rejection is now the subject-matter of challenge in the present writ petition.;