SUMIT WARY Vs. ASSAM POWER DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) The issue raised in this writ petition is towards a claim for appointment on compassionate ground. It is the case of the petitioner that his father Sailendra Wary was a Senior Sahayak in the APDCL, who however died in harness on 22/3/2017. The petitioner accordingly submitted an application on 1/11/2017 for appointment on compassionate ground. The application was duly forwarded on 7/12/2017 and as a part of an exercise for such consideration, a call letter was issued to the petitioner on 7/8/2020 for document verification towards such consideration.

(2.) However, vide the impugned communication dtd. 14/9/2021 while 15 nos. of candidates were said to have been selected as a onetime exercise, the petitioner was not selected.

(3.) Shri BM Deka, learned counsel for the petitioner, while assailing the aforesaid communication dtd. 14/9/2021 has submitted that the mode of selection / consideration has not been disclosed. The reasons however could be learnt after filing of the affidavit-in-opposition by the respondent - Company wherein certain documents have been enclosed. The learned counsel submits that though certain papers have been annexed, there is no authentication of the said papers where the reasons for not granting the benefit of compassionate appointment to the petitioner have been cited.