- (1.) The challenge in this petition is to the judgement and order of the West Bengal Administrative Tribunal in O.A. No. 306 of 2011 rejecting the petitioner s claim for appointment on compassionate grounds.
(2.) The petitioner s father was employed with the respondents and posted in the Bhatpara State General Hospital. He died in harness on 26th , January 2003 leaving behind his wife, two sons including the petitioner and two daughters. The family received the dues payable to them after employee s death. They were paid Provident Fund of Rs 1,20,000/-, Gratuity of Rs 54,000/- and Rs 12,000/- on account of Insurance. Besides this the widow was being paid family pension of Rs 3,800/ p.m. She continues to draw this amount. The elder brother of the petitioner is earning about Rs 1,500/- p.m.
(3.) The petitioner applied for appointment in a Group-D post on compassionate grounds in accordance with the scheme available for employees of the State Government.;