ANISUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z. Hammad, learned counsel for the petitioner. Also heard Mr. J.K. Goswami, learned Additional Senior Government Advocate, Assam, appearing for the respondent Nos.1; Ms. S. Sarma, learned Standing Counsel, Health and Family Welfare Department, appearing for the respondent Nos.2, 3 and 5 and Ms. S. Kemprai, learned Standing Counsel, Karbi Anglong Autonomous Council (KAAC), appearing for the respondent No.4.

(2.) By filing the instant writ petition under Article 226 of the Constitution of India, the petitioner is assailing the minutes of the meeting of the State Level Committee (SLC), Assam dtd. 20/2/2020 as well as the speaking order dtd. 8/6/2020, passed by the Commissioner and Secretary to the Government of Assam, Health and Family Welfare Department, so far as the case of the petitioner is concerned, with a prayer for direction to the respondent authorities to place his case for consideration for appointment on compassionate ground in the next meeting of the SLC, Assam.

(3.) The facts of the case are that the petitioner, after the death of his father on 20/3/2014, who was working as a Non-Medical Assistant at Balijuri PHC, Karbi Anglong, Assam, applied for appointment on compassionate ground by application dtd. 29/5/2014 against 5% reserved quota as per the Policy of the State of Assam. It is the further case of the petitioner that the case of the petitioner was rejected by the SLC in its meeting held on 20/2/2020 for want of vacancy, which is reflected in the speaking order dtd. 8/6/2020 (Annexure10 to the writ petition). Against the minutes of the meeting of the SLC dtd. 20/2/2020 and the speaking order dtd. 8/6/2020 passed by the Commissioner and Secretary to the Government of Assam, Health and Family Welfare Department, the present writ petition has been filed.