MAKBUL HUSSAIN CHOUDHURY Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. N.H. Barbhuiya, learned counsel for the petitioner, who appeared through Video Conferencing and also heard Mr. Samuel Vanlalhriata Chhangte, learned Additional Advocate General for the State respondents.

(2.) The instant writ petition is with regards to the claim of the petitioner for appointment under compassionate ground on the death of his father in harness.

(3.) The petitioner's case is that the father of the petitioner died in harness and the petitioner has claimed for compassionate appointment. The father of the petitioner was a Havildar under the Home Department who suddenly died on 10/7/2010 leaving behind his wife, 5 (five) daughters and the petitioner who was then a minor. The wife of the deceased Government servant, who is the mother of the petitioner had filed an application for compassionate appointment on 22/7/2010. However, the Government was silent about the application. The petitioner meanwhile passed HSLC examination and came of age. The mother of the petitioner then filed another representation dtd. 17/9/2019, seeking the appointment of the instant petitioner and thereafter filed several other representations. However, the respondents till date have not done anything except make a spot verification report on 25/2/2019.