SARALA BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issue raised in this petition is towards a claim for appointment on compassionate ground.

(2.) The facts projected in this petition is that the husband of the petitioner, late Monomat Brahma, was working as an Extension Officer in the Office of the District Industries and Commerce Department Centre, Kokrajhar who had died in harness on 9/4/2011.

(3.) The petitioner who claims to be eligible and qualified had accordingly submitted an application for appointment on compassionate ground which was forwarded by the Deputy Commissioner, Kokrajhar on 30/6/2011. It is claimed that the case of the petitioner was duly recommended by the District Level Committee and was sent to the State Level Committee. The SLC however in its meeting dtd. 3/10/2015 did not consider the case of the petitioner and accordingly, the petitioner had filed a writ petition being WP(C)/969/2016. The same was disposed of by this Court vide order dtd. 9/9/2016 directing consideration of the case of the petitioner in the next meeting of the SLC. The SLC, accordingly in its meeting dtd. 18/1/2020 after considering the case of the petitioner had rejected the same on the ground of lack of vacancy.