- (1.) The instant appeal is arising out of an order dated 17th March, 2011 passed by the learned Single Judge by which the learned Single Judge refused to interfere with the order passed by the Principal Secretary to the Government of West Bengal, Higher Education Department, rejecting the claim of the petitioners for compassionate appointment.
(2.) One Biswaranjan Maiti (since deceased) was working as a Superintendentcum-Cashiner in Sitananda College, Nandigram, Purba Medinipur. The said employee, 2 years 10 months 3 days of service of his superannuation died in harness on 28th October, 1995. He was retired on 31st August, 1998. Immediately thereafter on 8th November, 1995, the wife of the deceased, namely, the appellant No.1 applied for appointment of her son, namely, Shri Sampat Maiti on compassionate ground to any post of Group-D category.
(3.) Since the said application was not being considered and disposed of, a writ application was filed in this Court in which an order was passed on 10th May, 2000, directing the Principal Secretary, Higher Education Department to consider and dispose of the said application in accordance with law upon giving opportunity of hearing to the petitioner and by passing a reasoned order.;