SUN BHAGAWATI Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. S Bora, learned counsel for the petitioners. Also heard Mr. LP Sarma, learned Standing counsel, Gauhati University and Mr. NJ Khataniar, learned Standing counsel, Higher Education Department.

(2.) The petitioners, who are 35 in numbers were all appointed by the respondent Gauhati University on compassionate ground to different Grade-C and Grade-D posts on a fixed pay basis.

(3.) It is stated by Mr. LP Sarma, that the Gauhati University also follows the compassionate appointment schemes as adopted by the Govt. of Assam. In other words, such scheme would require 5% of the available Grade III and Grade IV posts to be reserved for compassionate appointment.