(1.) Heard Mr. N. Deka, learned counsel appearing for the petitioner. I have also herd Mr. N. Sarma, learned Standing Counsel, Elementary Education Department, Assam, appearing for respondent nos. 1, 4, 5, 6 and 7 as well as Mr. C.K.S. Baruah, learned Government Advocate, Assam, representing respondent nos. 2, 3 and 8.
(2.) By filing this writ petition, the petitioner has approached this Court for the second time being aggrieved by the rejection of his application seeking appointment on compassionate ground.
(3.) The brief facts of the case, giving rise to the filing of the writ petition, may be noticed here-under. The petitioner's father late Selim Uddin Mazumdar had died in harness on 21.05.2015 while serving as the Head Teacher in the No. 62 Dudhpatil L.P. School, Udarbond in the district of Cachar. Faced with severe financial constraints on account of the untimely death of the sole bread earner of the family, the petitioner being eligible for appointment under the compassionate appointment scheme of the Government of Assam, had submitted an application on 14.7.2015 praying for appointment of compassionate ground. His application was placed before the District Level Committee (DLC) of Cachar district, but the same was rejected by the DLC in its meeting held on 29.08.2015 on the ground that the petitioner did not have the requisite qualification for being appointed in the Grade-III post of Assistant Teacher. Since the petitioner was in desperate need of a job so as to save his family, hence, he had submitted a representation dated 07.12.2015 requesting the authorities to appoint him against a Grade-IV post by reviewing the earlier decision of the DLC. But when no action was taken on his representation, the petitioner had approached this Court by filing WP(C) 65/2016, which was disposed of by the learned Single Judge by the order dated 08.01.2016 with a direction that the petitioner's case be considered for appointment in a Grade-IV post by placing the matter in the next sitting of the DLC.