- (1.) By this petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents not to proceed further pursuant to a memo dated July 9, 2008 issued by the District Inspector of Schools, Secondary Education, a writ in the nature of Mandamus directing the respondents to regularize the petitioner's services on the basis of the appointment letter quashing the memo mentioned above and for other reliefs.
(2.) The case of the petitioner inter alia is that her mother was an Assistant School Teacher in Cossipore Sri Gopal Vidya Mandir for girls. She died on July 25, 2001 when she was still in service leaving behind her husband and the only daughter, i.e., the petitioner.
(3.) The petitioner refers to a government circular dated October 12, 1987 which inter alia states that if a primary school teacher dies in harness his ward should be considered for employment in the first instance in any primary school in the district the Assistant Teacher last served. On the basis of the said circular the petitioner who was an unmarried daughter of the deceased mother made an application for registering her name in the live roster in the deathin- harness category seeking employment as an Assistant Teacher on compassionate ground to the District Inspector of Schools, Secondary Education, Calcutta.;