ZAKARIA AMANULLA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) The projected case of the petitioner, in a nutshell is that his father, Kamal Uddin Choudhury, who was working as Assistant Language Teacher of Tantoo M.E. School, Hailakandi had died in harness on 30/6/2012. The petitioner who claims to be eligible had applied for appointment on compassionate ground which was not considered on the ground of qualification. The petitioner had thereafter, filed WP(C)/1639/2023 in which an order was passed 24/3/2023 for consideration of the case of the petitioner. Thereafter, the District Level Committee (hereinafter DLC), Hailakandi in its meeting held on 19/9/2023 had recommended the case of the petitioner. However, due to the impugned Office Memorandum dtd. 18/9/2024, the consideration of the petitioner cannot be done and hence, this writ petition.

(3.) I have heard Shri AH Alamgir, learned counsel for the petitioner. I have also heard Shri B. Deuri, learned State Counsel and Shri G. Pegu, learned Standing Counsel, Education Department.