Sukanta Malik vs The State Of West Bengal & Ors
2021 Latest Caselaw 56 Cal

   10
06.01.2020.
   d.p.
                                W.P.A. 5030 of 2020
                               (Via Video Conference)


                                 Sukanta Malik
                                     -versus
                         The State of West Bengal & Ors.


                                Mr. Keshab Chandra Das.
                                           ...For the Petitioner.

                                Mr. Susanta Pal,
                                Ms. Ananya Neogi.
                                           ...For the State.


                   The      petitioner   prays     for    compassionate
              appointment.    The    name   of     the   petitioner   was
              recommended      for   appointment    on    compassionate
              ground against serial No. 755 as appearing from the
              communication dated 9th September, 2014 issued by
              the Commissioner, Panchayats & Rural Development
              Department.


                   The petitioner complains that even though his
              name has been recommended long ago, no steps have
              been taken by the respondent authority to provide

compassionate appointment to him.

The learned advocate appearing for the State- respondents submits that the compassionate appointment will be provided to the petitioner as and when his turn comes.

Similar type of matters were taken up for consideration by a co-ordinate Bench of this Court and by a judgment dated 6th September, 2019 passed in W.P. No. 4187 (W) of 2018 (Bimal Kumar Patra -vs- The State of West Bengal & Ors.) the Court directed the

Commissioner, Department of Panchayats & Rural Development to set up a dedicated cell/mini secretariat comprising of a team of officers headed by an officer at the level of Joint Secretary to review each and every claim in the District Wise Provisional Panel and takes steps in accordance with law.

The petitioners therein were granted leave to bring their grievances by way of representation addressed to the Commissioner, which shall be reviewed by the dedicated cell/mini secretariat.

As in the instant case, the petitioner complains that in spite of recommendation his case has not been considered, the Court feels it fit to grant leave to the petitioner to make an appropriate application to the Commissioner, Department of Panchayats & Rural Development. The said application of the petitioner shall be reviewed by the dedicated cell/mini secretariat that has been set up in terms of the order of the Court. The respondent authority shall take a decision with regard to the prayer of the petitioner and intimate the same to the petitioner within a period of eight weeks from the date of filing the application before the Commissioner.

W.P.A. 5030 of 2020 is disposed of.

Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.

( Amrita Sinha, J.)