BAZRUL HUSSAIN Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. P.K. Deka, learned counsel for the petitioner, Mr. D.P. Borah, learned Standing Counsel for the Health Department as well as Mr. T.C. Chutia, learned Additional Senior Government Advocate appearing for the State respondent authorities.

(2.) The father of the petitioner, who was serving as a Peon in the office of the Joint Director, Health Services, Dhubri died in harness on 04.10.2009. The petitioner made an application for compassionate appointment and the DLC in its meeting held on 17.08.2011 had recommended the case of the petitioner. At that stage, a writ petition was preferred by the petitioner being WP(C) No.3404/2016, which was disposed of by the order dated 05.12.2016 requiring the respondent authorities to place the recommendation made in favour of the petitioner before the next available SLC.

(3.) Thereafter, a speaking order dated 24.04.2017 was passed by the Secretary to the Government of Assam, Health and Family Welfare Department, wherein it was stated that the case of the petitioner was placed before the SLC held on 27.11.2015, but the SLC had rejected the case of the petitioner.