JIBAN THAKURIA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Both the writ petitions pertain to the prayer for compassionate appointment. Although the petitioners were recommended by the District Level Committee (DLC), but the State Level Committee (SLC) having rejected their cases on the ground of being under qualified, they have approached this Court. A common issue having been raised, both the writ petitions have been heard analogously and are being disposed of by this common order.

(2.) While in WP(C) No. 5968/2013, the father of the petitioner died while in service on 20.9.2010 and the petitioner applied for compassionate appointment on 6.12.2010, in WP(C) No. 4680/2014, the father of the petitioner died while in service on 27.11.2010 and the petitioner being his daughter applied for compassionate appointment immediately thereafter. Both the cases were recommended by the respective DLC. However, when their cases were taken up by the SLC, the same came to be rejected on the ground of being under qualified.

(3.) As noticed in the order dated 7.10.2013 and 6.8.2014, the petitioner in WP(C) No. 5968/2013 had secured 43.06% marks in HS examination. On the other hand, some other candidates named in the order dated 7.10.2013 secured 35.06%, 32.03% and 37.02% respectively. However, their cases were considered for appointment on compassionate ground, but the case of the petitioner was rejected on the ground of being under qualified.