SANJOY KUMAR PANDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this application under Article 226 of the Constitution of India, the petitioner, inter alia, prays for a writ in the nature of Mandamus commanding the respondents to give appointment to the petitioner on the death of his father dying in harness in terms of Government order No. 5120 (60)LW dated October 17, 1977 read with Government Order no. 196 (60) EMP dated June 19, 1978 on compassionate ground.

(2.) THE petitioner's father late Ananda Charan Panda at the material time was working as a peon in the Junior Land Reforms Office at Tamluk in the district of Midnapore and the said Ananda Charan Panda died intestate in 1977. The petitioner at the time of his father's death was a school student and passed the School Final Examination in the year 1983. The petitioner lives with his mother and one unmarried sister. The other two brothers of the petitioner are married and live separately.

(3.) THE Government Order No. 5120 (60)LW dated October 17, 1977 read with Government Order No. 196 (60) EMP dated June 19,1978 provided inter alia, that if a Government servant died in harness a dependent member of the family would be given employment on compassionate ground subject to fulfillment of certain conditions.