VANEECHA KHONGWIR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal seeks to challenge the judgment dated 14.03.2019 passed by the learned Single Judge in WP(C) No. 72 of 2016, whereby the appellant/petitioner Smti. Vaneecha Khongwir challenge the assignment of higher seniority to respondent No. 4-9.

(2.) The contention of the learned counsel for the appellant is that the learned Single Judge has erred in law dismissing the writ petition. As per Office Memorandum dated 11.12.1984 issued by the State Government of Meghalaya, the appointment on compassionate ground on the death of the husband/son/daughter/wife, who is/was a Government servant, compassionate appointment can be given to nearest relative only on the lowest rung in the ladder in Class III and IV posts.

(3.) Dr. N. Mozika, learned Sr. Counsel assisted by Mr. M.L. Nongpiur, learned counsel for the appellant/petitioner in support of his arguments has relied on the judgment of the Hon'ble Supreme Court in the case of Shitla Prasad Shukla v. State of U.P. and Ors: 1986 (Supp) SCC 185 at para 10.