FARUQUE AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Borbhuiya, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Govt. Advocate for the respondents.

(2.) The father of the petitioner who served as Khalasi in the Office of the Executive Engineer, Goalpara Water Resource Division died in harness on 24.01.2004. On his death, the petitioner submitted an application for compassionate appointment on 15.03.2004. Another application dated 21.05.2013 was also made by the petitioner before the Deputy Commissioner, Goalpara stating as under:-

(3.) The purport of the application of 21.05.2013 was that the petitioner had the information that his application for compassionate appointment was rejected by the DLC in its meeting held on 31.08.2007 for want of requisite number of vacancies during the year concerned. But in spite of such rejection, the petitioner appealed on humanitarian ground that the earlier rejection be replaced by passing a new resolution so as to save the lives of the family members. In the meantime, by the communication dated 05.07.2013 of the Deputy Commissioner, Goalpara, the minutes of the DLC, Goalpara held on 03.07.2013 was forwarded. The minutes of the DLC of 03.07.2013 provides as follows:-