Jayanta Kumar Biswas, J. - (1.) In this writ petition dated January 20th, 2003, the petitioner challenges the decision dated December 18th, 2000. By it her prayer for compassionate appointment was rejected by the employer bank of the respondents.
(2.) Mr. Z. Islam, learned advocate for the petitioner, submits that in paragraphs 13, 14 and 16 of the writ petition reasons for the delay have been stated.
(3.) Suffice it to say that absolutely no reasons have been given in the paragraphs relied upon.;