WP.ST/68/2018
2021 Latest Caselaw 4017 Cal

Dl.   July 30,
18.    2021
                                   Through Video Conference

                                       W.P.S.T. 68 of 2018

                               It appears that on August 17, 2016 the tribunal had

                 observed that the order dated August 16, 2016 was not signed by

                 the members of the tribunal as it appears to have slipped in the mind

                 of the tribunal that the issue whether a dependent of an ex-employee

                 served   in    the   work-charged     establishment    is   entitled   to

                 compassionate appointment and the said issue appears to have been

                 pending before this court. It further appears that in the orders under

                 challenge in the present writ petition reference was made to the

                 order dated August 16, 2016 and not to the subsequent order.

                               On such issue a co-ordinate bench of this court

                 restrained implementation of the orders dated February 21, 2018

                 and May 3, 2018 till disposal of the writ petition.

                               The State is not represented. The writ petition relates to

                 a claim for compassionate appointment. The matter requires urgent

                 attention.

                               Ms. Ankita Dey, learned advocate, appears and prays

                 for an adjournment on behalf of the learned advocate for the State.

                               Let this matter be listed on August 17, 2021. On the

                 adjourned date, the State must produce before us the matter in

                 which apparently a division bench of this court had the occasion to

                 consider the similar issue. The judgment of the division bench on

                 such issue shall be produced before us on the adjourned date.

                               Ms. Ankita Dey, learned advocate, is directed to
                             2




      communicate this order to Mr. Biswaroop Bhattacharya, learned

      advocate representing the respondent no. 1 in the proceeding, within

one week from date.

( Soumen Sen, J. )

( Hiranmay Bhattacharyya, J. ) dns