DIPANKAR ROY KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed challenging, inter alia the non-consideration of the candidature of the petitioner for appointment on compassionate ground.

(2.) The projected case of the petitioner, in a nutshell is that his father, Dilip Kumar Roy, who was working as Instructor, Printing Shop of HRH, the Prince of Wales Institute of Engineering and Technology, Jorhat and had died in harness on 5/2/2012. The petitioner, who claims to be eligible, had applied for appointment on compassionate ground on 7/4/2012. However, the District Level Committee (DLC), Jorhat had rejected the application on 9/7/2012. Thereafter in the year 2015, the petitioner had again made a fresh application. Though the DLC had observed that the application was delayed, the matter was nonetheless forwarded to the State Level Committee (SLC). The SLC however vide the impugned decision dtd. 25/7/2017 had rejected the application of the petitioner on the ground of late submission. It is this action, which is the subject matter of challenge in this writ petition.

(3.) I have heard Shri A. Ganguly, learned counsel for the petitioner. I have also heard Ms. D. Das Barman, learned State Counsel and Shri D. Upamanyu, learned Standing Counsel, Education Department.