DAPHILIN WARJRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Writ petitions nine in numbers involving the same question of law and praying similar relief are being heard together and disposed of by this common judgment and order. Heard Mr. A.H. Hazarika, learned counsel for the petitioners and Mr. K. Khan, learned counsel for the Addl. Sr. Govt. Advocate appearing for the respondents.

(2.) The writ petitioners are praying for a direction in the present writ petitions to the State respondents to consider their cases for appointment on compassionate ground under the scheme for appointment on compassionate ground prepared by the Govt. of Meghalaya. The Govt. of Meghalaya issued Office Memorandum dated 11.12.1984 "the employment on compassionate ground of the son/daughter/near relatives of the Govt. servant who dies while in service." For easy reference, the said Office Memorandum dated 11.12.1984 is quoted hereunder:--

(3.) The said Office Memorandum i.e. the employment on compassionate ground shall apply only to the wife/husband/son/daughter of the Govt. servant who died in harness, who required to support the family of the deceased and will be considered for such employment i.e. appointment on compassionate ground. There is also a provision for relaxation of the age limit for recruitment up to 50 years. It is the case of the petitioners in all these writ petitions that the petitioners are seeking for employment on compassionate ground. The important dates and facts in each of the writ petitions are mentioned hereunder:--