KIRON SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. K. Murry, learned counsel for the petitioner and Mr. S. S. Roy, for the respondents.

(2.) The petitioner, by way of this writ petition, has prayed for a direction to be issued to the respondents, to consider the case of the petitioner for compassionate appointment, after the petitioner's father had died in harness on 16.06.2013, while serving in the Assam Police, Govt. of Assam, as a sub-inspector (AB) under the 5th AB Battalion.

(3.) The petitioner's counsel submits that at the time of the petitioner's father death on 16.06.2013, the petitioner was under age and he applied for compassionate appointment only on 05.08.2014, when the petitioner became a major. Thereafter, representations were sent to the respondents to consider his application. The petitioner's counsel submits that the respondents have not sent the petitioner's application for compassionate appointment to the DLC for consideration. He accordingly prays for a direction to be issued to the respondents to send petitioner's application to the DLC for its consideration.