NISHITA MHATRE,J. - (1.) The subject matter of challenge in the present writ petition is an order dated 25th August, 2015 passed by the learned Central Administrative Tribunal, Calcutta Bench in original application being OA 350/01190 of 2015.
(2.) Mr. Guria, learned advocate appearing for the petitioner submits that the father of the petitioner died-inharness while working in the post of "Mazdoor" in the Directorate of Supplies and Disposals, Government of India. The petitioner's mother applied before the authorities for grant of compassionate appointment to her son but though the name of the petitioner's father was placed at serial No. 9 in a panel prepared on 7th July, 2010 (hereinafter referred to as the said panel), no appointment was issued in spite of existing vacancies and as such the 2 petitioner approached the learned Tribunal but no order towards grant of compassionate appointment in the existing vacancy was passed save and except a direction towards consideration of the petitioner's claim.
(3.) By an earlier order dated 18th May, 2017, we directed the respondents to file an affidavit indicating how many persons have already been accommodated from the panel. Pursuant to such direction records have been produced and an affidavit has been filed enclosing a memorandum dated 20th November, 2014 from which it appears the competent authority has approved the appointment of the wards of the persons at serial nos.3 and 11 of the said panel.;