TAPABRATA CHAKRABORTY J. - (1.) The instant writ petition has been preferred challenging an order dated 3rd September, 2015 passed by the learned Tribunal in OA 169 of 2013.
(2.) Shorn of unnecessary details, the facts are that the petitioner's father died -in -harness on 28th November, 2005 while working in the post of an Accountant under the respondent authorities. The petitioner's mother made an application to the authorities on 19th May, 2006 for grant of compassionate appointment to the petitioner. Responding to the same, an enquiry was conducted and a screening committee found the petitioner fit to be called for an interview. The petitioner was called for an interview by a letter dated 16th August, 2006 and he duly appeared before the interview board on 14th December, 2007. By a letter dated 3rd January, 2008 the petitioner's prayer was not acceded to in view of the latest government orders. The relevant government orders and the names of the candidates who have been given compassionate appointment since the year 2006 were sought for through an application under the Right to Information Act. In response thereto, some office memoranda were forwarded to the petitioner on 20th July, 2010. Aggrieved by the denial of the respondents to grant compassionate appointment, the petitioner approached the learned Tribunal through OA 169 of 2013. Upon contested hearing, the said original application was dismissed by an order dated 12th January, 2015 passed by a learned Administrative Member. Aggrieved by the said order, the petitioner filed a writ petition being WPCT 55 of 2015 and the same was disposed of by an order dated 18th March, 2015 setting aside the order passed by the learned Administrative Member and directing the Registrar of the learned Tribunal to list the matter before an appropriate Division Bench consisting of at least one Judicial Member. Pursuant thereto, the matter was placed before the a Bench consisting of a learned Judicial Member and the same learned Administrative Member, who passed the earlier order dated 12th January, 2015 in OA 169 of 2013. The petitioner's claim was again rejected by the learned Tribunal by an order dated 3rd September, 2015.
(3.) Records reveal that as per leave granted by this Court on 11th May, 2016 one Sri Akash Biswas and one Sri Prasenjit Pakira were impleaded as respondent nos.7 and 8 to the writ petition. The said respondents have filed their respective affidavits -in -opposition and the respondent nos.2 to 6 have filed an affidavit -in -opposition and also a supplementary affidavit.;