PRANITA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.R. Patgiri, learned counsel for the petitioner. Also heard Mr. S.S. Roy, learned counsel for the respondents.

(2.) The husband of the petitioner Late Ratul Das worked as a constable under the Administrative Control of the Commandant, 4th Assam Police Task Force Battalion, Howly, Barpeta and he died in harness on 19.11.2009. On his death, the petitioner submitted an application for compassionate appointment on 07.02.2010. Apparently, the application was submitted within a period of one year from the death of the person concerned and therefore, it was within time.

(3.) The application of the petitioner was placed before the DLC, Barpeta in its meeting dated 19.07.2014. In the meeting, the DLC evaluated the vacancy position in the office of the 4th APTF, Bn. Howly and arrived at a conclusion that for the year 2010-11 i.e. when the application was submitted by the petitioner, there exist 12 vacant posts of Grade-IV and out of the 12 posts, it was concluded that one post was for compassionate appointment. The minutes of the DLC dated 19.07.2014 clearly provided the said information. Accordingly, the petitioner was recommended against the vacant post of the year 2010-11. Earlier the petitioner was recommended in the minutes of the DLC dated 25.06.2012 although on that occasion the SLC had send the matter back to the DLC for making a recheck of the available vacancy.