ANINDITA MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a case of compassionate appointment of the petitioner after the death of her father when she was ten years of age. The mother of the petitioner is a teacher of a school. The petitioner prays for compassionate appointment.

(2.) The compassionate appointment is given to tie over immediate crisis faced by the family members for untimely death of the bread earner. It is not a case where the family is facing crisis to arrange even two square meals as the mother of the petitioner is working.

(3.) Hence, I do not find any merit in this writ application. The prayer does not come within the policy of the state for compassionate appointment.