Asim Kumar Mondal, J. - (1.) THIS is a writ application filed under article 226 of the Constitution of India in the nature of mandamus for directions upon the respondent for appointment of the petitioner Smt. Snigdha Chakraborty wife of late Utpal Chakraborty for appointment in the banking service in compassionate ground. The petitioner is a house wife having two sons both physically and mentally handicapped. The elder one is aged about 24 years and younger son is aged about 13 years at present. The husband of the petitioner late Utpal Chakraborty was the employee of State Bank of India and lastly he was posted at Jalpaiguri Main Branch State Bank of India at Jalpaiguri as Senior Assistant. The husband of the petitioner suddenly died at the age of 49 years on 11.12.2002, within his course of employment, due to cardiac respiratory trouble. The deceased husband of the petitioner was the sole bread earner in the family.
(2.) PETITIONER made an application before the Bank Authority for appointment in the banking service in a suitable post on compassionate ground. The said application was filed within due time on 11.1.2003. The respondent Bank did not give her the appointment and the said application dated 11.1.2003 was kept pending for more than two years. The petitioner was informed that her application is rejected on 29th August, 2005.
(3.) BEING aggrieved by such rejection, the petitioner has moved the present writ application.;