SIDDHARTHA NARAYAN DEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. P. Borah, the learned counsel appearing on behalf of the Petitioners in both the writ petitions and Ms. M. M. Kataki, the learned Standing counsel appearing on behalf of the Respondents in both the writ petitions.

(2.) The petitioners herein have approached this Court seeking directions upon the Respondent Authorities for consideration of their case for appointment on compassionate grounds upon the death of their respective fathers who died in harness.

(3.) This Court finds it pertinent to briefly note down the facts in each case.