Tapabrata Chakraborty, J. - (1.) This writ application has been preferred challenging the inaction on the part of the respondents to consider the petitioner's claim for compassionate appointment in place and stead of her mother who died-in-harness on 24th of November, 2005 while working in the post of a Class-IV staff in Hardamnagar Uday Chand High School (hereinafter referred to as the said school).
(2.) Mr. Das, learned advocate appearing for the petitioner submits that though the petitioner got married prior to the death of her mother, she, along with her unemployed husband, were totally dependent upon the income of her mother and that she looked after her mother, staying at her parental house and her subsistence was dependent upon her mother's income.
(3.) Drawing the attention of this Court to the annexures to the writ application, Mr. Das submits that the fact that the petitioner was dependent upon her mother and the fact that the petitioner was under financial distress would be explicit from the certificates issued by the Sabhapati of the local Panchayat Samiti and the member of the West Bengal Legislative Assembly (pages 36 and 37 of the writ petition).;