DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against a final order dated January 31, 2018 passed by the West Bengal Administrative Tribunal in the original application, bearing O.A. No.1144 of 2016.
(2.) The subject matter of challenge in the above original application was an order dated August 19, 2016 rejecting the claim of the petitioner for appointment on compassionate ground and the same was passed in compliance of a final order dated February 15, 2016 passed by the learned Tribunal in the previous original application, bearing O.A. No.626 of 2015.
(3.) We find that the father of the petitioner, namely, Biplab Kumar Choudhury(since deceased), breathed his last on December 14, 2003 while he was working for gain in Dhupguri Rural Hospital, District-Jalpaiguri. At that point of time, the petitioner was a minor. After attaining majority, he submitted an application dated June 30, 2007 for appointment on compassionate ground. A three-member enquiry committee was constituted by the respondent authority for assessing the financial condition of the family of the deceased employee. The said committee submitted its report dated December 4, 2008 with the observation that the family of the ex-employee had not been any need of financial assistance. By an order dated April 21, 2010, the respondent No.2 rejected the above application of the petitioner.;