S. N. Pathak, J. - (1.) Petitioner has approached this court with a prayer for quashing the order, dated 24.11.2008 by which the application of compassionate appointment by way of representation by the petitioner has been dismissed. Further prayer has been made for granting employment to the petitioner on compassionate ground in place of his father who died on 18.8.2003, while on service. Factual Matrix
(2.) Father of the petitioner Late Jai Kumar Ram who was a permanent employee under the respondent No. 3 had died on 18.8.2003, while in the service on the post of clerk. After death of father of the petitioner he applied for his employment on compassionate ground before the concerned respondent as he is the son and dependent on the income of his father. On the representation of the petitioner the respondents made a query regarding the income certificate, other detailed certificates and other documents for verification. On the query made by the respondents, petitioner submitted the entire documents required for appointment on compassionate ground. After receipt of documents the representation of the petitioner was recommended to respondent No. 2 for consideration on compassionate appointment in place of his father but nothing was done and as such the petitioner has knocked the door of this court. Earlier the petitioner moved this Hon'ble Court in W.P.(S) No. 4921 of 2007 which was disposed of on 20.6.2008 with a direction to consider the case of the petitioner in accordance with law, the case of the petitioner was not considered and rejected vide order, dated 24.10.2008 and as such this writ petition has been preferred challenging the said order, dated 24.10.2008.
(3.) Mr. Kalyan Banerjee, learned counsel for the petitioner strenuously urges that petitioner is entitled for compassionate appointment as he is the son of the deceased father and as such he should have been considered for compassionate appointment and the respondents have illegally and arbitrarily rejected his claim without considering the fact that he was fully dependent on the income of his deceased father.;