2018 LAB. I. C. 3492 ::(2018) 6 ServLR 545

Calcutta High Court

Hon'ble Judge(s): Debangsu Basak , J

(A) West Bengal Municipal Act (22 of 1993) , S.53, S.54, S.56, S.57— Compassionate appointment - Entitlement - Employees of municipality - Cannot be treated as employees of State Government - Scheme for compassionate appointment governing State Government employees - Cannot be read into service conditions of employees of municipality - Municipal employees are not entitled to any relief. (Para 36 37 38) (B) Constitution of India , Art.16, Art.226— Compassionate appointment - Employees of municipality - No scheme for compassionate appointment governing municipal employees - Court under Art. 226 cannot issue directions to formulate such scheme - Such consideration is in realm of executive action. West Bengal Municipal Act (22 of 1993) , S.53, S.54, S.56, S.57— (Para 40) .....