ABHA YADAV Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a hearing matter upon affidavits.

(2.) The core challenge is rejection of Compassionate Appointment.

(3.) The first petitioner is the widow and the second petitioner is a daughter of a deceased Teacher. The Teacher died on July 27, 2007, Annexure P-1 at page 22 to the writ petition. The Managing Committee of the relevant school in its meeting held on August 14, 2007 at page 23 to the writ petition, inter alia, resolved to provide compassionate appointment to the "WARD" of the deceased Teacher.