RANA BOURI Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-10-66
HIGH COURT OF CALCUTTA
Decided on October 11,2018

Rana Bouri Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Abhijit Gangopadhyay, J. - (1.) This is a writ application for employment under compassionate ground.
(2.) The petitioner has stated in the writ application that his father who was a Gram Panchayat Karmi under Nuni Gram Panchayat in the District of Burdwan died on 2nd day of March, 2000. A certificate of death to that effect has been annexed in the writ application. From annexure P-2 of the writ application it is evident that the petitioner on April 11, 2011 made an application for compassionate appointment by filling up the 'Proforma regarding employment of dependents of Govt employees dying while in service'. This application has been made after 11(Eleven) years from the date of death of the applicant's father.
(3.) From the educational qualification certificate annexed in the writ application it is found that the petitioner has read upto class VIII and left school on April 30, 1995 and his date of birth is 17.01.1981.;


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