- (1.) The appeal is directed against the judgement and order dated 03.11.2000 passed by learned Single Judge in W.P. No. 13936 (W) of 2000 rejecting the prayer of the petitioner for compassionate appointment as his mother had died in harness.
(2.) It appears that the mother of the appellant, who was the Headmistress of R.N. Basu Girls' High School, died in harness on 17.02.1987. The appellant made an application on 12.01.1994 for compassionate appointment. Thereafter, in 2000 he approached this Court for compassionate appointment in place and instead of his deceased mother.
(3.) Learned Single Judge dismissed his prayer on the ground that at the time of demise of the mother of the appellant there was no provision forcompassionate appointment in the said institution and that the prayer for compassionate appointment was made 7 years after her demise.;