BABITA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Sri K Sarma, learned counsel for the petitioner and Sri UK Nair, learned counsel for the respondents.

(2.) One Pramod Chandra Nath, who was working as grade IV staff at the Barpeta chief judicial magisteriate, has died in harness. Petitioner, who is wife of the deceased, made an application for appointment on compassionate basis. The said request was referred to the district-level committee, which rejected the request for want of vacancy in view of a circular of the state Government prescribing only 5% of the existing vacancy to be made on compassionate basis.

(3.) In the present case it was found by the committee that there was no vacancy in the 5% quota.