SABBIR AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. Bhardwaj, learned counsel for the petitioner. Also heard Shri R. Dhar, the learned State Counsel for the respondents.

(2.) The claim is towards an appointment on compassionate ground.

(3.) The facts projected in the petition is that the father of the petitioner, Altaf Hussain, who was working as a Junior Assistant in the amalgamated establishment of the Office of the Deputy Commissioner, Darrang had died-inharness on 19/11/2010. The petitioner, who claims to be qualified and according applied for appointment on compassionate ground on 7/1/2011. However, the District Level Committee in its meeting held on 1/10/2016 had rejected the case of the petitioner basically on two grounds. Firstly, it has been reflected that there were no vacancies and secondly, due to an order passed by this Court.