ANUPAMA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel appearing for the petitioner. Also heard Mr. B, Deuri, learned Standing counsel, Elementary Education Department, appearing for the respondents.

(2.) In this petition, the petitioner has challenged the rejection of her claim for compassionate appointment under die-in-harness scheme. Petitioner's claim for appointment under the said scheme was rejected by the concerned District Level Committee (DLC), Goalpara, in its meeting held on 20.07.2016.

(3.) The grievance of the petitioner is that the DLC had wrongly rejected the claim of the petitioner mainly on the ground that the petitioner had received certain amounts on account of DCRG, GIS, GPF, Leave salary, etc. and that the petitioner owns 1 (one) Bigha of land and has annual income of Rs. 25,000/- from other sources and, therefore, the financial condition of the petitioner was satisfactory. It has also been mentioned in the proceeding of the DLC meeting that the petitioner is a single family member of Late Bimal Chandra Sutradhar, i.e., deceased husband of the petitioner.