NANDINI KALITA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned counsel for the petitioner, Mr. J.I. Borbhuiya, learned Standing Counsel, Public Health Engineering (PHE) Department and Mr. H.K. Mahanta, learned Standing Counsel, Personnel Department.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a declaration that the Office Memorandum (OM) dated 02.03.2009 is violative of Article 14 of the Constitution of India on the ground that it excludes married daughter of a deceased Government servant from compassionate appointment and consequently seeks quashing of the same. Petitioner also seeks a direction to the respondents to appoint her on compassionate ground.

(3.) Facts of the case may be briefly narrated.