JAHIRUL ISLAM CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.A. Mazumdar, learned counsel for the petitioner. Also heard Mr. C. Bhattacharjee, learned Standing Counsel, Education Department , Mr. B. Deuri, learned Government Advocate, Assam and Mr. M.H. Laskar, learned counsel for Respondent No.5.

(2.) This petition has been filed for a direction to the respondent authorities to consider his application for appointment under the die-in-harness scheme. The petitioner's father died on 5.9.2008 while serving as an Assistant Teacher. Thereafter, the petitioner filed an application for his appointment under the die-in-harness scheme. However as the respondent authorities have not taken any step for consideration of the case of the petitioner, the present petition has been filed for a direction to the respondent authorities to consider his case for appointment under the die-in-harness scheme.

(3.) It seems that the Respondent No.5, who is the sister of the petitioner, also filed an application for her appointment under the die-in-harness scheme and the case of the said Respondent No.5 has also been rejected. Be that as it may, it is for the competent authority to consider the suitability or eligibility of the claim for appointment under the scheme.