- (1.) Grievance of the writ petitioner as ventilated in the application relates to alleged non-consideration of his prayer for appointment on compassionate ground.
(2.) The father of the writ petitioner was an employee in the Calcutta Telephone. He expired on 23rd October, 1999 while in service and posted as Technical Supervisor. The writ petitioner submitted an application in November, 1999 seeking compassionate appointment. The authority concerned in response to such application issued a letter dated 9.6.2000 stating inter alia, that his application had been considered and he was offered Group 'D' post, subject to fulfillment of all terms and conditions for employment on compassionate ground.
(3.) The writ petitioner by the said correspondence dated 9.6.2000 was called for an interview and was requested to appear with certain certificates/documents. The writ petitioner claims to have appeared with all documents but no appointment letter was issued in his favour. He was told that his matter was referred to higher authority at New Delhi. The wife of the writ petitioner is in a separate mess. She does not maintain any relationship with the petitioner. She lives with her old and invalid parents. The writ petitioner thereafter submitted a further representation on 29.1.2008 before the Chief General Manager, Bharat Sanchar Nigam Limited seeking such employment. The said representation has not received the care and attention it deserves. This compelled the writ petitioner to approach this court with the instant writ application.;