- (1.) This appeal has been preferred being dissatisfied with the judgment and order dated 22nd July, 2015 passed by the learned Single Judge in W.P. No. 7333(W) of 2015 (Saswata Bhattacharya vs- State of West Bengal & Ors.) on the grounds mentioned in the memorandum of appeal.
(2.) It appears that father of the petitioner/appellant died in harness on 24th July, 2010. The appellant moved an application on 19th January, 2012 for appointment on compassionate ground before the Authorities concerned. But due to nonconsideration of his application, he moved a writ petition, being W.P. No. 17662(W) of 2012, which was disposed of by order dated 5th December, 2012 with direction upon the Authorities to consider and dispose of the application for appointment on compassionate ground.
(3.) The mother of the petitioner/appellant, i.e. wife of the deceased was in employment as an assistant teacher in a school drawing salary of Rs. 23,489/-. She was also getting family pension for a sum of Rs. 11,120/- per month at that point of time. The Deputy Director therefore rejected the application vide his order dated 20th August, 2014 opining that family of the deceased employee was not lying in financial distress or cold penury to warrant grant of appointment on compassionate ground.;