ABDUL KAYUM CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Laskar, learned counsel for the petitioner, who prays that the petitioner's application dtd. 26/5/2001 for compassionate appointment should be considered by the respondents.

(2.) The petitioner's counsel submits that the petitioner's father died-in-harness on 2. The petitioner's counsel submits that the petitioner's father died-inharness on 13/7/1995. The petitioner's mother thereafter made an application for compassionate appointment in favour of the petitioner's elder brother, Shri Abdus Sattar Choudhury on 7/11/1995. The petitioner herein filed an application for compassionate appointment on 26/5/2001.

(3.) The petitioner's counsel submits that the petitioner's application should be considered by the Assam Power Distribution Company Limited (APDCL), in terms of the meeting dtd. 5/7/2021 chaired by the Hon'ble Chief Minister of Assam with senior Government officials, wherein it was decided that all pending applications for compassionate appointment prior to 2017 should be decided within 3 (three) months.