PUJA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dewan, learned counsel for the petitioner and Mr. R. Mazumdar, learned Standing Counsel, Elementary Education Department, Government of Assam. Also heard Mr. R. Borpujari, learned Standing Counsel, Finance Department.

(2.) Matter pertains to rejection of the claim of the petitioner for appointment under die-in-harness scheme on account of delayed submission of application.

(3.) According to the petitioner, petitioner's father who was serving as an Assistant Teacher in Sollong Balak LP School under Kaliabor Education Block died on 10.2.2010. At the relevant time, petitioner was a minor and aged about 16 years. However, on attaining the age of majority, petitioner submitted the application for appointment under die-in-harness scheme on 05.11.2012. Though the matter was favourably considered by the District Level Committee, the State Level Committee dismissed the application of the petitioner on the ground that petitioner had submitted her application after one year of the death of the Government servant, i.e., late submission of application.