SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) The petitioner challenges an order dated July 4, 2017 passed by the Managing Director, Calcutta State Transport Corporation, i.e. the respondent No. 5 herein. The father of the petitioner was an employee of the Calcutta State Transport Corporation (CSTC, for short) and he died-in-harness on December 15, 2006. The petitioner made an application for appointment on compassionate ground within a reasonable time thereafter.
(3.) Since that application for appointment on compassionate ground was not disposed of, he filed a writ petition being W.P. 26015(W) of 2016. That writ petition was disposed of by an order dated February 15, 2017 by directing the respondent No. 5 to consider and dispose of the application of the petitioner within the period as mentioned in the said order. Pursuant to the same, the order impugned in the writ petition has been passed.;