IBADAPDIANGHUNSHISHA MAWSOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner is before this Court with a prayer for consideration of appointment on compassionate ground to the post of LDA, in the office of the respondent No. 4.

(2.) Mr. A. Pakyntein, learned counsel for the petitioner has submitted that the petitioner is the daughter of one (Late) Lowendro Diengdoh, who died in harness on 7/4/2008, and that after the death of her father, as the Scheme for compassionate appointment was still in place, the petitioner had applied for appointment on compassionate ground and had also furnished a financial certificate indicating the economic condition of the petitioner. Thereafter, he submits the respondent No. 4, offered appointment to the writ petitioner on officiating basis against the post of LDA-cum-Typist, and on being appointed by order dtd. 5/5/2014, continued as such till 31/5/2025, though with gaps in the service.

(3.) The learned counsel further submits that in a similar case, the State respondents had considered and approved the case of one Alvarinea Nongsiej for appointment on compassionate ground, whereby she was appointed vide order dtd. 31/8/2023, but however the case of the petitioner was rejected by order dtd. 21/8/2024. He therefore, prays that as the application for compassionate appointment was made when the Scheme was still in place before its discontinuance in 2010, and she being eligible in all respects be afforded the same consideration for appointment on compassionate ground.