SUBHRO KAMAL MUKHERJEE,J. - (1.) The petitioners have challenged the order dated March 30, 2011 passed in Original Application No.163 of 2011 by the Central Administrative Tribunal, Calcutta Bench, by which the order rejecting the application for compassionate appointment is not entertained.
(2.) Admittedly, the mother of the applicant/respondent no.1 died-in-harness on February 14, 2006. An application was moved on April 20, 2006 seeking an appointment on compassionate ground. In spite of such representations, the authorities concerned did not communicate the fate of the said application which compelled the applicant/respondent no.1 to apply under Right to Information Act, 2005.
(3.) In response to the said application, it was intimated that the application of the applicant was rejected as the case is pending for more than three years. By placing a reliance upon a government order dated May 5, 2003, the Tribunal while rejecting the original application held that once the period of three years have elapsed since making of an application for appointment on compassionate ground, the authorities rightly rejected the said application.;