MINA KUMARI OZA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) BEING aggrieved by the rejection of her candidature for compassionate appointment by the State Level Committee in its meeting held on 1/12/2007, the petitioner seeks redress by invoking the extra ordinary jurisdiction of this court.

(2.) I have heard Mr. M. Bhagabati, learned Counsel for the petitioner, Mr. U. K. Goswami, learned Standing Counsel, Education Department and Mr. H. G. Baruah, learned Counsel for the respondent No. 4 and 5.

(3.) TO appropriately understand the rival submissions it is indispensable to notice in brief the pleaded versions of the parties.