Arun Kumar Mitra, J. - (1.) Claim for appointment on compassionate ground has been made in this Writ Petition. Admittedly one Nilratan Chowdhury was an employee under the respondent No. 1. Said Nilratan Chowdhury was working as Aerodrome Officer and expired on 01.10.1989, as would appear from Annexure P-1 to the Writ Petition which is an extract from the Registrar of Death, Calcutta Municipal Corporation. Admittedly said Nilratan Chowdhury died in harness.
(2.) As would appear from Annexure P-2, Jayanta Chowdhury, son of Nilratan Chowdhury was given appointment as Aerodrome Assistant which would also be apparent from Appointment Letter dated 3rd February, 1988. It is relevant to mention in this regard that Nilratan Chowdhury at the time of his expiry left his widow Smt. Bina Chowdhury and two sons Jayanta and Susanta. Out of them Jayanta got an appointment prior to the death of his father and as it appears from Annexure P-2 Jayanta joined the post on 12.02.1988 in terms of the Appointment Letter dated 3rd February, 1988. It also appears from Annexure P-3 to the Writ Petition that Bina Chowdhury, the widow of Late Nilratan Chowdhury started getting family pension at the rate of Rs. 1,070/- per month.
(3.) Now on 06.11.1989 daughter of Nilratan i.e. Tanuja Chowdhury made a prayer before the Director of Aerodrome being respondent No. 5 herein praying for a suitable job on compassionate ground as a special case and this prayer has been made Annexure P-4 to the Writ Petition. In the said prayer the daughter of Nilratan Chowdhury prayed for a suitable job. The Administrative Officer of National Airport Authority gave a reply on 22nd June, 1990 and informed said Tanuja Chowdhury that her employment assistance case on compassionate appointment ground has been recommended by Employment Assistance Committee, as would be evident from Annexure P-5.;