MINATI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed with the following prayer.

(2.) THE two petitioners are the wife and daughter of Late Satya Ranjan Das, who died while in service under the respondents on 07.04.2000. THE Annexure-5 is the survival certificate dated 12.05.2000 certifying that Late Satya Ranjan Das left behind the following survivors. (1) Smti Minati Das (Datta)-Wife-40 (Petitioner No. 1) (2) Smti Purabi Das-Daughter-17 (Petitioner No. 2) (3) Smti Chandana Das-Daughter-10.

(3.) THE petitioner has placed reliance on the provisions for consideration of cases on compassionate ground and according to them, having regard to the educational qualification which the petitioner No. 2 has attained in the meantime at least the case of the petitioner No. 2 should be considered for appointment. THE particular provision on which the petitioners have placed reliance is quoted below.