DIPAK PASWAN Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This case was heard on 16-07-2014 and today is fixed for delivery of judgment.

(2.) By way of this petition under article 226 of the Constitution of India, petitioner seeks quashing of the decision of the State Level Committee dated 30-10-2010 rejecting his case for appointment on compassionate ground and further seeks a direction to the respondents to consider his case for appointment on compassionate ground.

(3.) Case of the petitioner is that he belongs to a very poor Scheduled Caste (Harijan) family. His father Birina Paswan was serving as Chowkidar (Grade-IV) in the office of the Executive Engineer (Agriculture), Jorhat Division under the Agriculture Department, Government of Assam. His father died in harness on 17-03-2004. Petitioner submitted application before the authority on 22-06-2004 seeking appointment on compassionate ground as his late father was the only earning member of the family and on his death, the family was left without any source of income. As a result, the family was facing grave hardship and was in need of immediate relief.