TANUSREE MAZUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The office note dated January 17, 2018 shows that despite there being a direction for filing affidavits on August 16, 2017, no affidavit-in-opposition was filed.

(2.) Through this writ petition the writ petitioner has challenged the impugned decision of the respondent no.3 dated February 27, 2017, Annexure-P16 at page 51 to the writ petition under which the claim of the petitioner for compassionate appointment was rejected.

(3.) The petitioner claimed to be the unmarried daughter of one Dhaneswar Mazumdar who was a Non- Teaching staff of Amarun Station Sikshaniketan (H.S.), District - Burdwan. Due to his incapacitation, he retired on March 31, 2011. The petitioner submitted her application being the unmarried daughter of the incapacitate employee. The petitioner and her mother were the dependents of the said teacher.