RANADHIR ADHIKARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Upadhay, learned counsel for the petitioner, Ms. D.Das Barman, learned Additional Senior Government Advocate appearing for the respondent Nos. 5 and 6 and Mr. S.P Bhattacharjee, learned Standing Counsel for the Education Department appearing for the respondent Nos. 1, 2, 3 and 4.

(2.) The father of the petitioner, who served as an Assistant Teacher in Baruapara Government MV School, Dhubri, died in harness on 25.02.2012. On his death, the petitioner submitted an application for compassionate appointment on 17.05.2012. The said application apparently was filed on time. When nothing was done on the said application for compassionate appointment, the petitioner had preferred a writ petition before this Court being WP(C) No.671/2015, which was disposed of by the order of 03.05.2017 requiring the respondent authorities to place the application of the petitioner before the concerned DLC.

(3.) It is stated that although the said order was passed on 03.05.2017, but the authorities in the meantime had already placed the application of the petitioner before the DLC of Dhubri district and by the resolution dated 26.05.2016, the claim of the petitioner was rejected on the ground that the recommendation could not be made as the two years validity period of the application is already over.