ISMOTH TUFA LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr B Purkayastha, learned counsel appearing on behalf of the appellant. Also heard Ms M D Borah, learned Government Advocate, Assam, and Mr D Gogoi, learned Standing Counsel, PHE.

(2.) This appeal is preferred against the Judgment and Order dtd. 24/7/2023, passed by the learned Single Judge in WP(C) No. 2575 of 2023, dismissing the writ petition of the appellant. The appellant, in this case is Ismoth Tufa Laskar. The State of Assam, represented by the Commissioner and Secretary to the Government of Assam- PHE, The State Level Committee - represented by the Chief Secretary, the Deputy Commissioner -cum- Chairman of the District Level Committee, the Chief Engineer-PHE(P), the Additional Chief Engineer, the Executive Engineer-(PHE), Silchar Division No. 1 are arrayed as respondent Nos. 1 to 6 respectively.

(3.) The brief facts of this appeal are that the appellant herein-petitioner, is the eldest daughter of Late Azir Uddin Laskar, who died in harness on 19/11/2013, leaving behind the appellant, her mother and two sisters. The appellant's father was a Grade-IV employee and he used to serve as a Khalasi under the Executive Engineer (PHE), Silchar, Cachar. The appellant's father was the sole bread winner of the family and after his death, the family had to endure acute financial hardship. At that time, the appellant had already completed her 12th grade. On advice of her family members, the appellant applied for appointment on compassionate ground, for a Grade-IV post on 18/12/2013. Meanwhile, in the year 2014, the appellant successfully completed her diploma in Computer Applications from Assam Rifles Institution of Information and Technology. The appellant's mother also provided a No Objection Certificate for the appellant's appointment on compassionate ground.