PRITAM RABI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The claim for appointment on compassionate ground is the subject matter in this writ petition. It is the case of the petitioner that his father Jumuna Rabi Das, who was working as a Gr-IV employee in the Office of the Assistant Executive Engineer, PWD, Silchar Electrical Sub-Division had died-in-harness on 26/10/2010. The petitioner, who claims to be eligible for consideration for appointment on compassionate ground had accordingly applied for such appointment on 4/1/2011. Consequent upon such application, the District Level Committee, Cachar district (hereinafter DLC) had recommended the case of the petitioner vide minutes of meeting dtd. 28/5/2013. Thereafter, the petitioner did not hear regarding any further consideration by the State Level Committee (SLC). According to the petitioner, it was only after a query made by invoking the Right to Information Act, 2005 in the years 2015 and 2020 that the petitioner was informed that the SLC in its meeting held on 20/8/2018 had rejected the case of the petitioner. The grounds of rejection was stated that the ceiling of 5% was already met.

(2.) I have heard Shri H. Ali, learned counsel for the petitioner whereas the State respondents are represented by Shri R. Dhar, the learned Addl. Senior Govt. Advocate, Assam.

(3.) The materials placed before this Court have been duly considered.