SUFIA BEGUM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Choudhury, the learned counsel appearing on behalf of the Petitioners and Mr. T. J. Mahanta, the learned Senior Advocate who is also the Standing counsel of the Gauhati High Court.

(2.) The Petitioners herein are aggrieved by the action on the part of the Respondent Authorities in not considering the case of the Petitioners for appointment on compassionate ground upon the demise of the husband of the Petitioner No.1 and the father of the Petitioner No.2.

(3.) The case of the Petitioners herein is that the Petitioner No.1 is the wife and the Petitioner No.2 is the son of one Arif Uddin Laskar (since deceased) who was working as the Superintendent in the Office of the Principal Judge, Family Court, Cachar, Silchar. Late Arif Uddin Laskar expired on 29/7/2016 leaving behind the Petitioner No.1 and three minor children including the Petitioner No.2 The Petitioner No.1 upon the demise of her husband applied for appointment on compassionate ground but the Respondent Authorities did not respond. The Petitioner No.2 upon attaining the age of majority also applied and such application have also not been considered. It is under such circumstances, the Petitioners herein have approached this Court by filing the present writ petition.