- (1.) Re: C.A.N. 3955 of 2015. This application has been filed in connection with the appeal preferred from the judgment and order dated 9th March, 2015 whereby a learned Judge of this Court finally disposed of the writ petition by directing the Chairman, Birbhum District Primary School Council to recommend the case of the respondent/writ petitioner no.2 for appointment on compassionate ground and send such recommendation to the Commissioner of School Education for necessary approval.
(2.) The claim of the respondents/writ petitioner no. 2 for compassionate appointment was earlier dealt with by this Court on several occasions and the name of the respondent/writ petitioner no. 2 was registered in the record maintained for granting employment on compassionate ground. Unfortunately, till date the appointment was not given to the said respondent/writ petitioner no. 2.
(3.) Going through the records we find that the father of the respondent/writ petitioner no. 2 was a teacher in a secondary school who died-in-harness. The claim of the respondent/writ petitioner no. 2 for compassionate appointment was thereafter taken up for consideration by the concerned authority and it was never held by any authority that the said respondent/writ petitioner no. 2 was not entitled to claim employment on compassionate ground although till date no appointment has been given to the respondent/writ petitioner no. 2 on compassionate ground.;