Rahul Saraswati vs The State Of West Bengal & Ors
2023 Latest Caselaw 4770 Cal

DL-6

04.08.2023
Court No.5                              WP.ST 4 of 2014
(AD)
                                      Rahul Saraswati
                                            Vs.
                              The State of West Bengal & Ors.



                     Mr. Ekramul Bari
                     Mr. Siddhartha Sankar Mondal
                     Sk. Imtiazuddin
                                            ... for the petitioner.

                     Mr. Tapan Kumar Mukherjee, Ld. Sr. Advocate
                     Mr. Somnath Naskar
                                     ... for the State-respondents.

By a judgment and order dated July 7, 2023, we

directed the respondent no 2 to submit a report with regard

to the claim for compassionate appointment made by the

petitioner including his financial eligibility with regard

thereto in terms of relevant notification.

Learned Senior Advocate appearing for the State

submits a writing dated July 27, 2023 by which, the claim

for compassionate appointment of the writ petitioner was

negated.

Learned Advocate appearing for the writ petitioner

submits that, the financial criteria calculations are

incorrect. Moreover, such circulations were not in

accordance with the judgment and order dated July 7,

2023.

Since, the authorities rejected the prayer for

compassionate appointment on the ground of non-fulfilment

of the financial criteria, it would be appropriate to permit

the petitioner herein to assail such rejection before an

appropriate forum in accordance with law.

All points raised by the parties are kept open.

WP.ST 4 of 2014 is disposed of accordingly.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)