MINAKSHI SAIKIA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THE petitioner seeks for a direction in this writ petition for her appointment on compassionate ground. The father of the petitioner who was working as subject Teacher in Geography in Laluk Higher Secondary School, Lakhimpur expired on 2.6.2001. To meet the hardship which had befallen on the petitioner's family, she had sought for her appointment on compassionate ground. IT appears that she has submitted a representation on 15.7.2001 and the Director of Elementary Education, Assam has forwarded her application by the communication dated 12.3.2002. Thereafter, the Government of Assam, Education Department addressed a letter to the Director of Elementary Education on 14.5.2002 making certain enquires.

(2.) IN view of the aforesaid facts and circumstances, I dispose of the writ petition with a direction to the respondent No. 1 to consider the case of the petitioner in the light of the prevalent scheme for compassionate appointment. Such consideration will not be confined to the petitioner's case alone and her case will have to be considered along with other similarly situated persons. Such consideration will be in terms of the Office Memorandum dated 28.10.2003 which has been brought on record by the learned State counsel.