Ananda Sen, J. - (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the B.C.C.L.
(2.) The petitioner in the writ application challenged the order dated 17.7.2015 by which she been asked to obtain succession certificate from the competent court to facilitate granting her compassionate appointment.
(3.) Leaned counsel appearing for the petitioner submits that the impugned letter is absolutely illegal and there is no justification in issuing the said order on the facts and circumstances of the case. He further submits that succession certificate cannot be sought for granting compassionate appointment. He further submits that she is the only unmarried daughter of the deceased and this fact not been disputed in the impugned notice.;