SAMBUDDHA CHAKRABARTI,J - (1.) BY this writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to give appointment on compassionate ground to the petitioner in any post in the Central Reserve Police Force (CRPF, for short) without holding her unfit for and for other reliefs.
(2.) THE case of the petitioner inter alia is this that her husband was an employee of the CRPF and he died while still in service on June 26, 2007. She is to look after her unmarried sister-in-law who is aged about 51 years and has two minor children. She has a very paltry income and the amount derived from the family pension is not sufficient to meet the expenses of the family. Therefore, the petitioner applied to the respondents for providing her with a suitable employment which would be commensurate with her qualification on compassionate ground. On August 28, 2008 the respondent no. 5 herein had called her for an interview. The petitioner appeared at the interview and was thereafter sent for a medical test.
(3.) BY a letter dated October 10, 2008 the petitioner was informed by the respondent no. 5 that she had been found unfit due to a squint in her left eye and she was not fit for appointment as a Follower in the CRPF on compassionate ground.;