SANJIB BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D. Dutta, learned counsel for the petitioners as well as Mr. N. Goswami, learned Govt. Advocate for the State and Ms. R. Boro Bora, learned Standing Counsel for the BTC. Also heard Mr. R.K. Talukdar, learned counsel appearing for the respondent No.2.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioners are seeking for a direction upon the respondents to appoint them in the GradeIII andor GradeIV post as a family member of each of the petitioners herein had been killed by extremistterrorist.

(3.) It is projected that the brother of petitioner No.1, Late Sushil Kr. Brahma was killed on 03.09.1998. The sister of petitioner No.2, Late Pachima Basumatary was killed on 21.05.1996. The brother of petitioner No.3, Late Pharlep Basumatary @ Phegleb was killed on 29.07.1998 and the sister of petitioner No.4, namely, Late Phuleswari Narzary was killed on 01.06.1998. It is suspected that the killings were done by SanthalBodo Extremist.