- (1.) The Court : The prayer of the petitioner for being appointed on compassionate ground has been rejected by a communication dated 16th July, 2015. The same is impugned in the instant writ petition.
(2.) The mother of the petitioner was a Group-D employee (peon) in the office of the Greater Calcutta Gas Supply Corporation Limited. She died in harness on 24th July, 2007. The petitioner made an application for being appointed on compassionate ground on 23rd August, 2007. As the application of the petitioner was not taken up for consideration, the petitioner along with nine other similarly circumstanced persons moved a writ petition before this Court. The said writ petition being WP NO. 10387 (W) of 2013 was considered by the Court and disposed of by an order dated 5th June, 2013 whereby the Court directed the respondents to take a final decision on the claim of the applicants and communicate it to them as early as possible but not later than a specified time that was indicated in the order.
(3.) As the order of the Hon'ble Court was not complied with, the petitioner along with others moved a contempt application before the Court. In the meantime the prayer for appointment of the petitioner was rejected. After noticing the said order of rejection the Court disposed of the contempt application on 23rd September, 2016 by recording that the Bench was satisfied that there has been substantial compliance of the order dated 25th June, 2013 and, accordingly, the contempt application stands disposed of. However, the Court observed that the petitioners, who have not been offered an appointment shall be entitled to challenge the order of rejection in an appropriate proceeding before the appropriate forum in accordance with law. Pursuant to the leave granted by the Court the petitioner has filed the instant writ application. ;