Usuf Biswas vs The State Of West Bengal & Ors
2023 Latest Caselaw 3572 Cal

63 18.05.2023
NB   Ct. 39                               WPA 19063 of 2022

                                       Usuf Biswas
                                             Vs.
                               The State of West Bengal & Ors.

                              Mr. T. Hossain.
                                           ...for the petitioner.

                              Mr. Debajyoti Basu,
                              Mr. Diptomoy Talukder.
                                            ...for the respondent no.5.

Mr. Sirsanya Bandopadhyay, Mr. Arka Kumar Nag.

...for the State.

In reply, learned counsel appearing on behalf of the

petitioner takes up an additional point that the application made

by the private respondent was not for compassionate

appointment, but for a fresh dealership.

Learned counsel for the State submits that this

application was rejected. It was only after an appeal was filed

by the concerned respondent for compassionate engagement in

the peculiar circumstances that her husband and the husband's

brother died from Covid 19 that such prayer was considered.

Learned counsel for the private respondent submits

that such technicalities should not come in the way of

substantial justice.

Heard the learned counsels for the parties.

Hearing is concluded and judgment is reserved.

Urgent photostat certified copy of this order may be

supplied to the parties expeditiouly, if applied for.

(Jay Sengupta, J.)