MD. SABIR AHMED BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Purkayastha, learned counsel for the review petitioner as well as Mr. A. Chakraborty, learned counsel appearing on behalf of the respondent Nos.2 and 4. No one appears for the respondent Nos.1, 3, 5 and 6.

(2.) The present review petition has been filed against the order dated 04.06.2018 passed in WP(C) 3552/2018, by which the rejection of the petitioner's application for compassionate appointment by the SLC in its meeting dated 20.07.2017, on the ground that the petitioner had submitted his application, one year after the death of his father, had not been interfered with by this Court.

(3.) The review petitioner's counsel submits that the rejection of the petitioner's application for compassionate appointment by SLC was not supported by fact, inasmuch as, the minutes of the DLC meeting held on 15.03.2012 clearly shows that the review petitioner had filed his application for compassionate appointment on 03.04.2010, i.e. within three months from the date of death of his father, who died on 05.01.2010.