ARUP SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deka, learned counsel for the petitioner. Also heard Mr. B. Deuri, learned counsel or the respondents No.2 and 7 and Mr. B. Kaushik, learned counsel for the Elementary Education Department.

(2.) The father of the petitioner who served as Grade-IV employee in the Kalazal M.E. School died in harness on 11/12/2013. On his death, the petitioner submitted an application for compassionate appointment on 6/3/2014 which apparently appears to be on time.

(3.) The DLC of Kamrup district in its meeting dated 12.10.2015 while considering the application of the petitioner had provided as follows:-