I.P. Mukerji, J. - (1.) The petitioner's father was an employee of Hooghly Chinsurah Municipality. He died on 31st October, 2011.
(2.) There appears to be no dispute that there is a provision in the Service Rules governing the Municipality, for compassionate appointment to certain dependants of deceased employees, subject to fulfilment of the eligibility criterion.
(3.) On 21st November, 2011 the petitioner applied for such compassionate appointment. It seems that the petitioner fulfils the basic eligibility criterion because his name appears in serial no. 11 in the list of similarly situated persons. The petitioner says that he has the requisite qualification and other eligibility criterion to be appointed as a clerk in the Municipality. This claim has to be duly verified.;