The Calcutta High Court recently dismissed a plea seeking compassionate appointment by observing that the mother of the petitioner is a teacher and thus there is no immediate financial crisis faced by the family members.
The Petitioner had sought compassionate appointment on the ground that her father had passed away when she was ten years old. The mother of the Petitioner is working as a teacher in a school.
Observation of the Court
The Court was of the opinion that, the present case would not come under the policy of State for Compassionate Appointment. “The compassionate appointment is given over immediate crisis faced by the family members for ultimately death of the bread earner. It is not a case where the family is facing crisis to arrange even two square meals as the mother of the Petitioner is working” Observing the same, the petition was disposed off.
Case Details
Before: Calcutta High Court
Case Title: Anandita Mandal v. State of Bengal and Ors
Coram: Hon’ble Mr. Justice Abhijit Gangopadhyay
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