AHMED IBRAHIM MAZARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra Court appeal has been preferred in respect of a judgment dtd. 9/1/2024 passed by the learned Single Judge in WP(C)/ 7349 of 2023. By the aforesaid judgment, the writ petition of the appellant which was with regard to a claim for appointment on compassionate ground has been dismissed.

(2.) The projected case of the appellant before the learned Single Judge in a nutshell is that his father Nazmul Haque Mazarbhuiya who was serving as a Superintendent, Hailakandi Town Madrassa had died-in-harness on 21/8/2012. He left behind his wife and three minor children including the appellant. On such eventuality, the mother of the appellant had submitted an application on 8/11/2012 for appointment on compassionate ground which according to the appellant was not considered. After the appellant had attained the age of majority, he had submitted an application in the year 2019 which was however rejected by the District Level Committee in its meeting dtd. 5/10/2021 on the ground that the appellant was under age at the time of submission of the application. The aforesaid rejection was unsuccessfully challenged by the appellant before learned Single Judge and accordingly the present appeal has been preferred.

(3.) We have heard Shri M. H. Laskar, learned counsel for the appellant. We have also heard Ms. K. Das, learned Standing Counsel, Education Department and Shri R. K. Borah, learned State Counsel appearing for the respondent no. 3.