BIDYADHAR HAZONG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. K. Sharma, learned counsel for the petitioner. Also heard Mrs. D. Das Barman, learned Additional Senior Government Advocate appearing for the respondent Nos. 1 and 4. Also heard Mr. B. Talukdar, learned Standing counsel, Elementary Education appearing on behalf of the respondent Nos. 2, 3 and 5.

(2.) The petitioner by way of instituting the present proceedings prayed for a direction upon the Respondent authorities to place his case before the District Level Committee for consideration of his case for appointment on compassionate grounds and thereafter basing on the said recommendation to appoint him against a post commensurating to his educational qualification on compassionate grounds.

(3.) As projected in the writ petition, the father of the petitioner namely Shri Rabindra Nath Roy @ Rabindra Nath Hazong (since deceased) while serving as an Assistant Teacher in Joyrampur M.E. School had died in harness on 21/10/2002. The petitioner being eligible had thereafter vide an application dtd. 3/1/2003 approached the Commissioner and Secretary to the Government of Assam, Education Department praying for appointment on compassionate grounds. The petitioner had also submitted an application with all requisite particulars before the Block Elementary Education Officer, Dhemaji on the same date.