PANKAJ KUMAR MAHATO Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Having regard to the subject-matter in dispute, this writ petition is disposed of at the motion stage itself without issuing any formal notice.

(3.) Paspot Mahato, father of the petitioner, died in harness on 23.04.2012 while working as a Chowkidar in the office of the Divisional Forest Officer, Dhubri. Praying for an appointment on compassionate ground, the petitioner submitted an application on 28.6.12 to the Divisional Forest Officer, Dhubri. The application submitted by the petitioner for compassionate appointment was finally considered by the District Level Committee (DLC) on 26.05.2016. The DLC opined that the case of the petitioner could not be recommended as two years' validity period had already been over. The petitioner had put to challenge the aforesaid decision of the DLC by filing a writ petition under Article 226 of the Constitution of India, which was registered as WP(C) 7255/2016. On 02.12.2016, the writ said writ petition was disposed of by this Court by the following order: