PAYEL BHATTACHARYA Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Appellant/writ petitioner has challenged the order of the Hon'ble Single Judge dtd. 15/9/2020 in this appeal. The impugned order dtd. 15/9/2020 was delivered by the Hon'ble Single Judge in WPA No. 6785 (W) of 2020 (Payel Bhattacharya vs. Kolkata Municipal Corporation &Ors.). Appellant's prayer in the said writ petition was rejected and the writ petition was dismissed by the Hon'ble Single Judge.

(2.) The appellant/writ petitioner has come up before this court to challenge the impugned judgment of the Hon'ble Single Judge on the grounds argued on her behalf by Mr. Raghunath Chakraborty, Learned Advocate. It is submitted at the outset that appellant's father died while serving the respondent/Corporation. The said person having been the sole bread earner of the family, his death has left the family at a very hapless and vulnerable condition. This would evince a dire necessity for the family to be supported, more so economically, for its sustenance and thus the appellant's prayer for compassionate appointment was unquestionably justified.

(3.) It is further submitted that she possesses de-rigueur qualification for appointment with the respondent/Corporation.