PANCHABALA DEBBARMA Vs. DIRECTOR, SOCIAL WELFARE & SOCIAL EDUCATION

JUDGEMENT

(1.) Heard Mr. K. Datta, learned counsel appearing for the petitioner as well as Mr. P. Saha, learned counsel appearing for the respondents.

(2.) The petitioner had approached the respondents for compassionate appointment under Die-in-Harness Scheme for death of her mother namely Mangal Chari Debbarma who had passed away on 2/7/2018 in harness while serving as the School Mother under the respondents.

(3.) The respondents by filing the reply on 8/12/2021 has categorically admitted the eligibility of the petitioner in the following terms: