MD. PARVEZ MUSHTAQUE AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.P. Medhi, learned counsel for the petitioner. Also heard Mr. P.N. Sarma, learned counsel for the respondents No. 1, 2, 4 and 5 being the authorities under the Elementary Education Department and Mr. Girin Pegu, learned counsel for the respondents No. 3.

(2.) The limited grievance raised in this petition is that the father of the petitioner Late Aftauddin Ahmed was a teacher in the Harijan Buniyadi Vidyalaya L.P. School in Guwahati and died in harness on 05.08.2015. On his death, the petitioner submitted an application for compassionate appointment on 30.09.2015. But inspite of making all efforts in the office of the respondents, the petitioner had not been informed about the outcome of the said application.

(3.) In the circumstance, when the matter was taken up on 05.08.2021, we also required the respondents to provide the information if any on the outcome. Accordingly, today Mr. Girin Pegu, learned counsel produces a copy of the minutes of the DLC, Kamrup(M) dated 30.09.2019 which is extracted as under:- 'The proposals in respect of the following candidates have spent their force as they have been lying pending due to the death of vacancy for more than 2 years as per Govt. O.M. no. ABP. 50/2006/Pt./182, dated 01.06.2015, which states that applications which remain pending due to the want of vacancies for period of 2 years from the date of making such application, all such application will require no further consideration and must be understood to have spent their force. Hence, the following proposals are regretted.