SHEKH AHMED RAJAKUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Das, the learned counsel appearing on behalf of the petitioner and Mr. A. Chakrabarty, the learned Government Advocate appearing on behalf of the respondent Nos. 1, 2 and 3.

(2.) The instant application has been filed challenging the inaction of the respondent authorities in not appointing the petitioner in terms with the Scheme/Policy of the Government for appointment on compassionate grounds.

(3.) From the materials on record, it reveals that the father of the petitioner was working as a Constable 308 in the Office of the Commandant, Assam Special Reserve Force (ASRF), BM-II, Karagaon, Karbi Anglong. He died on 18/1/2013 while he was in service. Thereupon, the petitioner who has qualification upto Class-10 applied for appointment on compassionate grounds for any Grade-IV post in the department vide an application dtd. 4/3/2013. It further appears from the record that the petitioner waited for all these years and it was only on 2/4/2021 that the petitioner submitted a representation to the Director General of Civil Defence and Commandant for appointment on compassionate grounds. As the said representation having not been considered, the petitioner has approached this Court under Article 226 of the Constitution of India.