JUDGEMENT
Amrita Sinha, J. -
(1.) The father of the petitioner, an assistant teacher of Kanchrapara Harett High School (H.S.) died in harass on 28th October, 2012 leaving behind his mother, wife and daughter, the petitioner herein. The normal date of superannuation of the deceased teacher was 31st. July 2013. The petitioner, being his only daughter applied for appointment on compassionate ground.
(2.) The District Inspector of Schools (S.E.) Barrackpore, North 24 Parganas vide memo dated 2nd December, 2014 rejected the prayer of the petitioner indicating as follows:-
"In reference to the subject cited above, I have to state that following the notification No. 697- ES/S/IS-18/08 dt. 9th July, 2009, Kolkata Gazette, Chapter -IV Schedule -V, it appears that the family pension of the applicant will be less than the initial gross salary of Group- D staff at the material point of time. The statements of determination of financial hardship of the candidates have been examined. As per statement "Family Pension" of Debabrata Mukhopadhyay is Rs.15,440.00/- and gross salary of Group -D at the material point of time was Rs.10,860.00/-. Hence the prayer of Smt. M. Mukhopadhyay cannot be processed from this office."
(3.) The order of rejection dated 2nd. December 2014 passed by the District Inspector of Schools (S.E.), Barrackpore, North 24 Parganas is impugned in this writ petition.;
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