Jayanta Kumar Biswas, J. - (1.) By this writ petition dated September 27, 2005 the decision of Bharat Sanchar Nigam Limited (a Government of India Enterprise) dated January 18, 2002 rejecting the request to appoint the first petitioner on compassionate ground was questioned. Mother of the first petitioner was working in Calcutta Telephones as a telephone supervisor. She died in harness on August 5, 1997. An application for compassionate appointment of the first petitioner was submitted to the company. By the impugned decision the request was rejected on the ground that the high power committee of the company found that financial condition of the family of the deceased was not such as should call for a compassionate appointment.
(2.) Counsel argues that as will appear from the application submitted in prescribed form seeking compassionate appointment and the statement supplied by the authority concerned showing payment of family pension to the second petitioner, the financial condition of the family of the deceased was very bad. He says that the high power committee failed to appreciate that out of the meagre income the second petitioner (the head of the family of the deceased) was to pay a sum of rupees three thousand two hundred per month towards repayment of housing building loan. Counsel for the company says that the financial condition of the family was closely examined by the high power committee that found no reason to offer a compassionate appointment.
(3.) I do not find any reason to interfere with the decision. At the time the application was made the second petitioner gave declaration that he was in employment receiving a monthly salary of rupees four thousand seven hundred sixty. According to his declaration the deceased employee was survived by two daughters. He further declared that he and his daughters were living as one family. Admittedly he received benefits which became payable on the death of his wife. He has also been receiving monthly family pension.;