RUPAM CHANDRA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed with a claim for appointment on compassionate ground.

(2.) The projected case of the petitioner, in a nutshell is that his father, Bheblu Nath, who was working as Grade-IV in the PWD, Dhubri had died in harness on 8/10/2012. The petitioner who claims to be eligible had applied for appointment on compassionate ground which, however was rejected by the District Level Committee (DLC) on 15/7/2013 on the ground of economic criteria. The petitioner had thereafter represented and claims that his case was taken up for reconsideration. However, the result was the same. It is this rejection, which is the subject matter of challenge in this writ petition.

(3.) I have heard Shri SK Goswami, learned counsel for the petitioner. I have also heard Shri JK Goswami, learned Additional Senior Government Advocate, Assam.