SANJIB DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr R K Talukdar, learned counsel appearing for the petitioner. Also heard Mr. C. K. S. Baruah, learned GA, Assam.

(2.) The present writ petition has been filed assailing the decision of the State Level Committee taken in the meeting dtd. 18/1/2020, whereby the case of the petitioner for consideration for appointment on compassionate ground in Grade-IV post was rejected and for a direction to the State Level Committee to consider the case of the petitioner for appointment on compassionate ground in a Grade-IV or any other post in the office of the Executive Engineer, Industries and Commerce, Guwahati, in terms of the decision of the District Level Committee taken on 14/11/2017.

(3.) The assertion made in the writ petition is that the petitioner is the son of an employee of the Industries and Commerce Department, who died in harness on 17/1/2014, leaving behind his wife, a daughter and two sons. It is the case of the petitioner that the petitioner had filed an application before the respondent authorities to consider his case for appointment on compassionate ground. The District Level Committee, thereafter, met on 14th of November, 2017, wherein the name of the petitioner was shown to be recommended against the Grade-IV post in the office of the Executive Engineer, Industries and Commerce, Guwahati. After the said recommendation have been made, the State Level Committee considered the case of the petitioner in its meeting held on 18th of January, 2020 and the case of the petitioner along with 18 (eighteen) other recommended persons were placed before the State Level Committee. Two of the candidates were considered for appointment under the compassionate appointment scheme, while the cases of 6 (six) candidates were directed to be placed in the next SLC meeting. The SLC meeting recorded that the cases of the other candidates could not be considered for want of vacancies reserved for appointment on compassionate ground. The petitioner fell within this category. Aggrieved, the petitioner has preferred this writ petition.