PUNYA PROBHA DEURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MH Laskar, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned counsel for the respondents No. 1 and 4 being the authorities under the Elementary Education Department, Government of Assam and Mr. R. Ahmed, learned counsel for the respondent No. 3 being the Accountant General (A&E) Assam and Mr. B. Gogoi, learned counsel for the respondent No. 5 being the authorities under the Finance Department, Government of Assam.

(2.) Considering the nature of the grievance raised the array of respondent No. 6 stands deleted.

(3.) The petitioner is a physically handicapped unmarried girl and has been physically disabled since her birth. It is stated that she has been suffering from peripheral neuritis with weakness in her both upper and lower limbs. It is also stated that the disease from which the petitioner is suffering is not curable and till date the petitioner had not recovered in any manner from her illness.