Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be kept on record. The petitioner has approached this Court challenging an order passed by the Joint Secretary to the Government of West Bengal, Panchayats & Rural Development Department.
(2.) Perusing the impugned order, it appears that the concerned respondent authority has passed it in terms of the directions given by this Court in an earlier writ petition moved by the petitioner, being W.P. 18137 (W) of 2012, which was heard and disposed of on 11th July, 2013, by Soumitra Pal, J. with certain directions upon the concerned respondent authority.
(3.) In the facts of the instant case, it is noticed that the petitioner applied for appointment on compassionate ground under the died -in -harness category upon the death of his father, who was an Ex -Executive Assistant of Humaipur Gram Panchayat, situated in the district of Murshidabad. He was offered a Group -D post, which was vacant and he accepted his appointment by joining the said post without any demur or protest on 28th December, 2011. He has, thereafter, turned around to contend that he was eligible for being appointed in a Group -C post. He subsequently filed the earlier writ petition, which led to the order dated 11th July, 2013, based on which the impugned order was passed by the Joint Secretary.;