Riddhi Das vs The State Of West Bengal & Ors
2021 Latest Caselaw 3688 Cal

Court No. 24
09.07.2021

W.P.A 8578 of 2021 (Item No. 6) (via video conference) (AB) Riddhi Das vs The State of West Bengal & Ors.

Mr. Sayan De Mr. Arpan Guha Mr. Kaustav Shome Mr. Sayan Kanjilal ...... for the petitioner Mr. Rama Prasad Sarkar ...... for the State

The prayer of the petitioner for compassionate

appointment has been refused on the ground that

there is no scheme at present for Government aided

colleges of West Bengal for providing compassionate

appointment to the heirs of the deceased.

The petitioner relies upon two judgments of

this Court in her support.

The parties are directed to come ready with the

relevant provisions of law in this matter.

List on 14th July, 2021.

(Amrita Sinha, J.)