PATIT PABAN BHATTACHARYYA AND ANOTHER Vs. UNION OF INDIA AND OTHERS
LAWS(CAL)-2012-2-398
HIGH COURT OF CALCUTTA
Decided on February 17,2012

Patit Paban Bhattacharyya And Another Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) This is an application under Article 226 of the Constitution of India against order dated December 16, 2011 passed by the Central Administrative Tribunal, Calcutta Bench, in Original Application No. 2207 of 2010.
(2.) One Sitaram Bhattacharya was the Sub Post Master of Monteswar Sub Post Office, Burdwan. He died-in-harness on February 28, 1996. On November 27, 1997, the widow applied before the respondent authorities for appointment on compassionate ground of her son. The matter was referred to the higher authorities on November 17, 1998, but, unfortunately, no decision was taken.
(3.) Several representations were submitted, but as no appointment was made, these petitioners approached the Central Administration Tribunal with Original Application No. 111 of 2010. On February 8, 2010, the original application was disposed of by the tribunal, inter alia, by directing the authorities to take a decision.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.