SAMAPTI CHATTERJEE,J. - (1.) Petitioner filed the present writ petition assailing the impugned order dated 13th January, 2009 whereby the petitioner's appointment on compassionate ground was rejected on the ground that his father (Home Guard) Kohinoor Karan did not have two years left to reach sixty years of age.
(2.) It is submitted that on 13th November, 1969 the petitioner's father namely Kohinoor Karan was appointed as Home Guard under the Department of West Bengal Home Guard. Thereafter on 20th December, 2004 Identity Card of the petitioner's father was issued by the Superintendent of Police, Purba Midnapur.
(3.) It is also submitted that on 13th October, 2007 the father of the petitioner became seriously ill while on duty in the office of the Divisional Engineer (D) (O and M) Sub-Division under Inspector in-charge Haldia Police Station. As a result whereof the petitioner's brother took away the father of the petitioner to their house for his treatment and that was duly informed by submitting an application on the self same date i.e. on 13th October, 2007 to the Office-in-charge, Haldia Police station. Despite prolonged treatment in the Janak Public Health Centre, Purba Midnapur the father of the petitioner has not recovered from his illness and ultimately left side of the body of the petitioner's father became paralyzed. In the result he became permanently incapacitated to work.;