MALAY KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Hussain, learned counsel appearing for the writ petitioner. Also heard Mr. T. C. Chutia, learned State counsel, appearing for the respondents.

(2.) The petitioner, who is presently 42 years of age, has filed this writ application seeking direction to the respondent No. 4, i.e., District Level Committee, Dhubri, to consider his case for compassionate appointment.

(3.) The petitioner's father, namely, Sudhir Chandra Das, died-in-harness on 26.10.1999 while serving as a Tahsil Guard at Agomoni Tahsil under the Establishment of the Deputy Commissioner, Dhubri. It appears that a letter dated 29.01.2000 was issued by the