JHARNA MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) It is easy to cite Rules to avoid uncomfortable situations. It is difficult to intercept them by way of meeting such situations. Without being caught in the Scylla of the easy and Chharybdis of the difficult, we would be required to gain control over the situation that has fallen for consideration before us in this Appeal, wherein the Appellant having suffered reverses before the learned Trial Court, preceded by cold response from the Respondent No. 4 and 5, has sought to retrieve her lost fortune.

(2.) Having lost her soul mate, who was an erstwhile teacher in the Barakhata Primary School under the control of the Respondent No. 4, she prayed for compassionate appointment on 10/06/1998 i.e. just after two years of the demise of her spouse on 11/06/1996.

(3.) In her prayer for compassionate appointment before the Respondent No. 5, she had articulated the fact that she lacked the necessary qualifications for the said post but was awaiting her results of the National Open School Examination, which was yet to be declared and requested the Respondent No. 5 to keep the Matter in abeyance (Page 65 of the Paper Book).