MAITRY BANERJEE Vs. UNION OF INDIA
LAWS(CAL)-2006-8-43
HIGH COURT OF CALCUTTA
Decided on August 01,2006

MAITRY BANERJEE Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Tapen Sen, J. - (1.) The petitioner prays for compassionate appointment. Her husband, late Kalyan Nath Banerjee, while working and being attached to the H.T.X.R. Section of the Chief Mechanical Engineer's Department under the Kolkata Port Trust, died-in-harness on 05.11.92. On 01.12.92, by Annexures P-2, the petitioner applied for compassionate appointment. Pursuant to the said application, the Junior Assistant Secretary - II in the Administration Department of the said Port Trust, vide Annexure P/3, sent a letter asking the petitioner to appear in a written test which was scheduled to be held on 24.9.95 at 10:00 a.m.
(2.) According to the petitioner, and as has been stated in paragraph 5, she was selected for compassionate appointment (Last 'C') vide serial No. 13 in the year 1996. However no supportive document(s) in support of such a contention has/have been brought on record save and except a mere bald statement.
(3.) It is her further case that she did not get any information thereafter and therefore, she filed a representation before the Chairman of the Port Trust, vide Annexure P-4. This was sent on 10.2.98. The petitioner has stated that she has been given false assurances to the effect that she would be appointed but nothing has been done till date.;


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