- (1.) This writ application is directed against a judgement dated October 3, 2013 passed by the West Bengal Administrative Tribunal in O.A. No.1518 of 2010 rejecting the claim of the petitioner for extending the benefit of appointment on compassionate ground after holding the order of rejection of his prayer by the respondent authority.
(2.) On perusal of the facts and circumstances of this case, we find that the father of the petitioner, namely Sadhan Hazra breathed his last on February 22, 2004 after rendering his service under the respondent authorities for 37 years 09 months and 22 days at the age of 57 years 23 days. The petitioner submitted an application for appointment on compassionate ground on December 17, 2004.
(3.) The same was rejected by an order dated June 17, 2008 passed by the Joint Director of Health Services, (Personnel), West Bengal taking into consideration the family pension which was Rs.2,085/- per month as also the death benefit amount received by the family of the aforesaid deceased person which was Rs.3,32,698/-. According to the respondent authority, the family of the aforesaid deceased person was not in need of immediate financial assistance.;