Tanima Ghosh Bairagi vs The State Of West Bengal & Ors
2023 Latest Caselaw 1153 Cal

Item No. 79(ML)


                       In The High Court At Calcutta
                       Constitutional Writ Jurisdiction
                               Appellate Side

10.02.2023
  Ct-24
                                WPA 20920 of 2021
                               Tanima Ghosh Bairagi
                                         v.
                          The State of West Bengal & Ors.


                    Mr. Pritam Choudhury
                    Mr. Abhisek Addhya
                                 ... for the petitioner.

                    Mr. Biswabrata Basu Mallick
                    Mr. Avisek Prasad
                               ... for the State.

                    The petitioner seeks compassionate appointment.


                    It appears from the communication made by the
              Chairman, Baidyabati Municipality on March 26, 2018
              addressed to the mother of the petitioner i.e. the widow
              of the deceased employee that her name has already
              been enrolled in the roll meant for compassionate
              appointment.

                    The petitioner thereafter filed a writ petition being
              WP 5054 (W) of 2018 which stood disposed of by this
              Court on July 11, 2018. The petitioner relies upon a
              judgment delivered by the Hon'ble Division Bench in
              MAT 859 of 2018 with CAN 6137 of 2018 (Debabrata
              Tiwari v. The State of West Bengal & Ors.)

                    An appeal has been carried from the judgment
              passed in the matter of Debabrata Tiwari (supra).
                                    2




            It has been submitted by the learned advocate
     representing the State respondents that the Hon'ble

Supreme Court has been pleased to direct stay of operation of the direction passed in Debabrata Tiwari (supra).

As it appears that the name of the mother of the petitioner has already been empanelled in the roll meant for compassionate appointment, accordingly, no further relief can be granted to the petitioner in the present writ petition.

The writ petition stands disposed of.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

Sh                                (Amrita Sinha, J.)