BABITA PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ali, learned counsel for the petitioner and Mr. T.C Chutia, learned Additional Senior Government Advocate appearing for the State respondents.

(2.) The husband of the petitioner, who was earlier serving as a Grade-IV employee in the office of the Superintendent of Sericulture, Jonai, died in harness on 25.05.2010. Upon his death, the petitioner immediately applied for an appointment on compassionate ground in the prescribed format within the period of one year from the death.

(3.) The application of the petitioner for compassionate appointment was placed before the District Level Committee (DLC) in its meeting held on 27.06.2011. As per Serial No. 14 in the said minutes of the meeting of the DLC, the case of the petitioner for compassionate appointment was recommended for a Grade-IV post. Subsequently, the petitioner was informed by a communication dated 30.07.2016 of the Under Secretary to the Government of Assam, Handloom Textile and Sericulture Department that the petitioner's case was placed before the State Level Committee (SLC) held on 01.02013 and 30.01.2016 respectively, but, her name could not be recommended by the SLC. Along with the said communication, an extract of some minutes of the SLC was also provided to the petitioner, although the date thereof is not available.