RAKESH TIWARI, J. - (1.) This appeal is preferred challenging the validity and correctness of judgement and order dated 16.2.2017 passed by His Lordship sitting singly in W.P. No.19646(W) of 2016 (Faizul Karim v. The State of West Bengal and ors.) on the grounds mentioned in the memorandum of appeal.
(2.) The appellant/writ petitioner had preferred the aforesaid writ petition regarding his compassionate appointment as kerosene oil dealership of his late mother.
(3.) From the record it is culled out that mother of the appellant/writ petitioner died on 3rd July, 2014. The appellant/writ petitioner had moved an application on 25th April, 2015 for consideration his appointment to the dealership on compassionate ground. The explanation given by the appellant/writ petitioner with regard to delay in moving the application was that he was suffering from Tuberculosis and was under treatment during the period 14th August, 2014 to 11th March, 2015 and that after he was declared fit, he applied with the fitness certificate of the doctor dated 11th March, 2015 for the dealership on 25th April, 2015. The dealership application of the appellant/writ petitioner having been rejected on ground of delay gave rise to the cause to file the writ petition.;