MONALISA DAS (DEY) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is the daughter of an employee in the office of the District Judge, Jalpaiguri. The employee died-in-harness on 2nd December, 2015 leaving behind his physically challenged wife and his daughter being the petitioner herein as his heirs and legal representatives. The petitioner is married. She has stated that her husband is unemployed. The money that is received on account of family pension by the mother of the petitioner is spent on medical expenses for her treatment.

(2.) The mother of the petitioner made an application before the District Judge praying for giving appointment to her daughter on compassionate ground.

(3.) The prayer for compassionate ground was rejected by the District Judge, Jalpaiguri and was communicated to the wife of the deceased employee vide Memo No. 147/N dated 3rd July, 2018.