HAFIZUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Choudhury, learned counsel for the petitioner and Mr. KK Dutta, learned Standing Counsel, Secondary Education Department, Govt. of Assam. Also heard Mr. LN Dihingia, learned State Counsel, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to consider his case for compassionate ground.

(3.) Case of the petitioner is that he has passed Higher Secondary examination and has also obtained diploma in Type Writing, both in English and Assamese.