RIMJHIM DAS (BORA) Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issue raised in this petition is towards a claim for appointment on compassionate ground.

(2.) The facts projected in this petition is that the husband of the petitioner, late Ranjan Kr. Das, was working as a Grade-IV employee in the Public Works Department (PWD) at Tezpur who had died in harness on 31/12/2006.

(3.) The petitioner who claims to be eligible and qualified had accordingly applied for appointment on compassionate ground on 4/4/2007. As the said application was not duly considered, the petitioner had earlier approached this Court by filing WP(C)/7473/2013. In the said case, the apprehension of the petitioner was that the lack of consideration might have been on the ground that the husband was working on work charge basis and not on a regular employee. The said writ petition was disposed of by this Court vide order dtd. 28/3/2014 wherein it has been held that for the purposes of consideration for appointment on compassionate ground, no distinction should be carved out between a regular employee and a work charge employee as such employee also gets the GPF and another benefits. In spite of the said judgment, no action was taken and accordingly, the present writ petition has been instituted.