RAHIMA BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated September 4, 2023 passed in W.P.A. 24450 of 2018.

(2.) By the impugned judgment and order, the learned Single Judge dismissed the writ petition.

(3.) Learned advocate appearing on behalf of the appellant submits that, the deceased husband of the appellant was a dealer of a Fair Price Shop as also kerosene oil. The husband of the appellant expired on October 16, 2011. An application for compassionate engagement was made by the younger son of the appellant which was granted. Immediately, after the grant of such appointment, the younger son also expired. The younger son expired on October 12, 2023. The appellant applied for compassionate engagement for her elder son by an application dated December 6, 2013, which was recommended to by one of the authorities. Thereafter, the appellant applied for compassionate engagement on September 23, 2015. He submits that, the application for compassionate engagement of the appellant was rejected.