ABDUL AZIZ BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) None has appeared for the petitioner on call. Heard Ms. N. Phukan, learned Standing Counsel for the Elementary Education Department representing the respondents no. 1, 2 and 4 and Mr. B. Deori, learned Junior Government Advocate appears for the respondent no. 3.

(2.) The petitioner, by way of instituting this writ petition has raised a grievance with regard to the action/inaction on the part of the respondent authorities in not considering the case of the petitioner for appointment on compassionate ground.

(3.) As projected in the writ petition, the father of the petitioner Late Abdul Aziz Barbhuiya while serving as an Assistant Teacher of Nityanandapur MV School had died in harness on 12/10/1997, leaving behind his wife and four children. It is contended that the petitioner at the time of death of his father was a minor and accordingly, on reaching the age of majority, the mother of the petitioner had submitted an application on 24/2/2005 before the District Elementary Education Officer, Hailakandi, praying for appointment of the petitioner herein against any Grade-IV or Grade-III posts, commensurating to his educational qualification. It is contended that the petitioner had also made a representation along with all the requisite particulars on the same date. It is contended that after filing of the said application on 24/2/2005, the respondent authorities had not considered the same and the case of the petitioner was not placed before the jurisdictional DLC for consideration of his such application for appointment on compassionate ground. Being aggrieved, the petitioner has instituted the present proceeding before this Court on 9/11/2023.