ASHA KALITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. A. Bora, learned counsel for the petitioner. Also heard Ms. P. Baruah, learned counsel appearing on instructions of Shri B. Deka, learned CGC.

(2.) Considering the subject matter and also the fact that pleadings have been exchanged, this writ petition filed in the year 2021 is taken up for disposal at the admission stage.

(3.) The facts projected are that the petitioner's father Prasanta Kalita was working as Junior Intelligence Officer (JIO-II/G) under SIB and posted at Itanagar. The said officer had however died in harness on 11/6/2004 leaving behind his wife (mother of the petitioner) and the petitioner who was aged about two years at that time. It has been projected that though the mother of the petitioner had applied for appointment on compassionate ground, she has also expired on 11/6/2010 when the petitioner was aged about 8 years. It is the case of the petitioner that she had attained the age of majority in 2020 and thereafter had made an application for appointment on compassionate ground on 5/11/2020. The respondent no. 5 had initially directed submission of the documents which the petitioner had done. However, vide the impugned order dtd. 9/4/2021, the case of the petitioner for appointment on compassionate ground was rejected. The petitioner had thereafter submitted an application for review of the case which has also not been done.