JITU TAPAN DAS 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, Lalit Chandra Das, who was working as Grade-IV in the Raido-ngia H. Saikia H.S. School in the district of Nagaon had died in harness on 26/1/2012. The petitioner who claims to be eligible had applied for appointment on compassionate ground and the District Level Committee (DLC) vide meeting held on 9/8/2012 had recommended the case of the petitioner. In the said meeting however, the candidature of the respondent no. 8 was rejected. It is the case of the petitioner that the DLC had another meeting on 23/4/2013 in which however, the claim of the petitioner was rejected while that of the respondent no. 8 was recommended. Be that as it may, it appears that both the minutes were taken into consideration by the State Level Committee (SLC) on 26/8/2014 in which the case of the respondent no. 8 was recommended.

(3.) Being aggrieved, the present writ petition was instituted. It may however be mentioned that at the time of filing of the writ petition, the respondent no. 8 was not made a party respondent and in the meantime, she was appointed. Subsequently, I.A.(C)/549/2017 was filed for impleadment which was allowed by this Court on 7/4/2017.