TRISHNA SONOWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ali, learned counsel for the petitioners. Also heard Mr. B. Kaushik, learned standing counsel, Education (Elementary) Department, representing the respondent Nos.1 and 2 and Mr. B. Deuri, learned Junior Government Advocate, Assam, representing the respondent No.3.

(2.) The petitioners, by way of instituting the present proceeding, have assailed the decision as arrived at by the State Level Committee in its meeting dtd. 26/8/2022 rejecting the applications submitted by the petitioners for appointment on compassionate ground on the ground that the petitioners were under aged at the time of submission of their respective applications.

(3.) The facts requisite for consideration of the issue arising in the present proceeding is noticed herein below. The father of the petitioner No.1, Late Kamini Sonowal, while serving as an employee under the Elementary Education Department, died in harness on 4/12/2008. After the death of her father, the petitioner No.1 had submitted an application for appointment on compassionate ground. The father of the petitioner No.2, Late Jyoti Nath Doley, while serving as an employee under the Elementary Education Department, died in harness on 20/8/2011. After the death of her father, petitioner No.2 had submitted an application for appointment on compassionate ground. The mother of the petitioner No.3, Late Nayantara Doley, while serving as an employee under the Elementary Education Department, died in harness on 19/10/2007. After the death of his mother, the petitioner No.3 had submitted an application for appointment on compassionate ground.