MAZIDA KHATUN Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This case has been pending since 1998.

(3.) The issue raised in this writ petition filed on 16.12.1998 pertains to appointment on compassionate ground sought by the petitioner due to the death of her father, late Md. Raisuddin, who died in harness on 28.5.1991 while serving as Librarian of Mohimari Government Aided Senior Madrassa of Kamrup District.