NAYANMONI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Borah, learned counsel for the petitioner. Also heard Mr. TC Chutia, learned State counsel.

(2.) The husband of the petitioner was an employee in the Veterinary Department in the State of Assam and was holding the post of VFA-BCCP under the B.C.P.P. Scheme and was posted at North Lakhimpur.

(3.) The husband of the petitioner died in harness on 03.07.2008. Upon the death of her husband, the petitioner submitted an application for compassionate appointment on 09.10.2009. The case of the petitioner was duly considered by the District Level Selection Board and as per the minutes of the District Level Committee the petitioner was recommended for compassionate appointment against the available vacancy of one Grade IV post in the establishment of the Assistant Director, BCCP Scheme Azad, Lakhimpur, North Lakhimpur. Subsequently, the case for compassionate appointment of the petitioner was considered by the State Level Committee and as per the minutes dated 16.11.2010, the petitioner's claim for compassionate appointment was rejected on the ground that the petitioner had submitted her application after expiry of a period of one year from the date of death of her husband. In the minutes, it was provided that her husband died in harness on 03.07.2008, whereas the application was submitted on 31.10.2009.