LATIKA GOALA Vs. STATE LEVEL COMMITTEE (SLC)

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel for the appellant. Also heard Mr. T.C. Chutia, learned Additional Senior Government Advocate, Assam, appearing for all the respondents.

(2.) This is a writ appeal filed against the order dated 12.10.2020 passed by the learned Single Judge in WP(C) No.7712/2019, whereby the said writ petition was dismissed.

(3.) Brief facts of the case are that the petitioner, who is a widow, had filed the aforesaid writ petition before the learned Single Judge as her application for appointment under the Dying in Harness Rules was not considered in accordance with law. The petitioner's husband, namely, Late Durga Prasad Goala, was working as Lower Division Assistant (Grade-III) in the Labour Office, Hailakandi, who died in harness on 29.06.2003. Subsequently, thereafter the petitioner/writ appellant applied under the Rules. There is also a recommendation of the District Level Committee (DLC) in the year 2010, which categorically recommended the case of the petitioner to an existing vacancy. All the same, the petitioner was not appointed inspite of this recommendation and in the year 2018, she was informed that her case has been rejected.