REGENT COMPUTRONICS PVT. LTD.

STATE OF ASSAM Appellant

V/S

Dipak Gogoi Respondents

Referred Judgements :-

D S NAKARA VS. UNION OF INDIA [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
STATE OF HARYANA VS. ANKUR GUPTA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
MUMTAZ YUNUS MULANI VS. STATE OF MAHARASHTRA [REFERRED TO]
ACHYUT RANJAN DAS VS. STATE OF ASSAM [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
STATE OF WEST BENGAL VS. DEBABRATA TIWARI [REFERRED TO]

JUDGEMENT

(1.) In these set of writ appeals, the State has challenged the judgment of the learned Single Judge dtd. 30/1/2023 passed in analogous writ petitions, the lead case being WP(C) No.1646/2021, striking down Clause 1 of the Office Memorandum dtd. 1/6/2015, which imposed an eligibility cut-off for compassionate appointment, namely, that the dependants of a deceased Government employee who died in harness, would not be entitled to compassionate appointment if the deceased Government employee had less than 3(three) years of service remaining at the time of his death.

(2.) The offending Clause 1 of the Office Memorandum dtd. 1/6/2015 is being extracted herein below:-

(3.) Several writ petitions were filed impugning the Office Memorandum dtd. 1/6/2015.

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STATE OF ASSAM Vs. DIPAK GOGOI

Referred Judgements :-

JUDGEMENT

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