- (1.) THIS writ application is directed against an order passed by the respondent no. 3 under his memo no. 2989/1(4) dated July 19, 2012. By virtue of the impugned order the prayer of the petitioner for appointment on compassionate ground due to the sudden death of his father was rejected.
(2.) THE father of the petitioner was an Assistant Teacher of Union Academy Kalchini High School, District ­ Jalpaiguri. He died in harness on March 14, 2007. The mother of the petitioner viz. Rita Saha Roy submitted an application dated May 22, 2007 for her appointment on compassionate ground. During the pendency of the above application the petitioner submitted further application for consideration of his name for appointment on compassionate ground after the mother had relinquished her claim for such appointment on compassionate ground on December 21, 2010.
(3.) THE mother of the petitioner and the petitioner filed an application under Article 227 of the Constitution of India in the matter of Rita Saha Roy Vs. State of West Bengal (In Re : W.P.No. 9532(W) of 2011) and the same was disposed of on February 15, 2012 with a direction upon the respondent authority to consider the claim of the petitioner in accordance with law prevailing at the material point of time.;