PINKUMONI PEGU Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. J. Payeng, learned counsel for the petitioner and Mr. B.J. Ghosh, learned Government advocate, Assam.

(2.) By filing this writ petition, under article 226 of the Constitution of India petitioner seeks quashing of the decision of the State Level Committee (SLC) dated 1.2.2014 rejecting her case for appointment on compassionate ground.

(3.) Case of the petitioner is that her husband Raghunath Pegu was the Secretary of Misamora Gaon Panchayat in the district of Dhemaji. He was a regular Government servant. He died-in-harness on 22.2.2006 leaving behind the petitioner and one minor son and one minor daughter. Petitioner's husband was the sole bread earner of the family and because of his sudden death, the family faced acute financial hardship. To overcome the situation, petitioner submitted an application on 26.9.2006 before the respondents seeking appointment on compassionate ground either in a Gr-III vacancy or in a Gr-IV vacancy.