ARJUNA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner seeks a Writ of Mandamus forther appointment on compassionate ground in terms of the Government policy to that ef- fect as contained in office memorandum No. ABP-357/90/137, dated 9.9.83.

(2.) I have heard Mr AS Choudhury, senior advocate for the petitioner and Mr M.R. Pathak, learned standing counsel for the Education Department.

(3.) The facts in short are that the petitioner's husband Md. Mantu Sheikh died in harness on 22.8.2001 while he was serving as an LD Assistant in MadhyaKamrup College, Subha, leaving behind the petitioner and three minor children without any means of livelihood. The petitioner then submitted a representation before the Governing Body of the College on 12.'9.2001 praying for her appointment on compassionate ground in a Grade IV post. According to her, in terms of the Government policy contained in the aforementioned offices Memorandum dated 9. 9. 83, she was entitled to be considered for the said purpose. She followed up her request by filing another representation dated 16.10.2001 before the Director of Higher Education, Assam. As the same did not receive any response, she approached this Court.