I. P. Mukerji, J. - (1.) On 16th August, 2012 the Chairman, Nalhati Municipality recommended that the petitioner be granted appointment on compassionate ground on the untimely death of his father on 25th August, 2009. (See page 17 onwards of the petition.)
(2.) The Director of Local Bodies was sitting tight over the matter.
(3.) In those circumstances, on 4th October, 2016 this Court made an order on a writ application filed by the petitioner asking the Director to take decision in the matter within four weeks of communication of this order. The matter reappeared in this Court on 16th November, 2016. The Director was asked to produce the records to enable the Court to ascertain the decision so taken by him.;