Milan Kumar Dutta vs The State Of Assam And 4 Ors
2022 Latest Caselaw 4754 Gua

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GAHC010030462022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/1233/2022

         MILAN KUMAR DUTTA
         S/O- LATE BIPIN DUTTA, VILLAGE- BORDOLONI KUNCH GAON, P.O-
         BORDOLONI, DHEMAJI, PIN-787026

         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         DEPARTMENT OF PUBLIC HEALTH ENGINEERING, ASSAM CIVIL
         SECRETARIAT, DISPUR, GUWAHATI, ASSAM, PIN-781006

         2:THE CHIEF ENGINEER

          PUBLIC HEALTH ENGIEERING DEPTT.
          ASSAM
          HENGRABARI
          GUWAHATI-36.

         3:THE EXECUTIVE ENGINEER

          PUBLIC HEALTH ENGINEERING DEPTT.
          GHILAMARA DIVISION
          GHILAMARA
          LAKHIMPUR
          PIN-787053.

         4:THE DEPUTY COMMISSIONER CUM CHAIRMAN

         DISTRICT LEVEL COMMITTEE FOR COMPASSIONATE APPOINTMENT
         LAKHIMPUR
         DIST. LAKHIMPUR
         ASSAM
         787001.
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            5:THE CHIEF SECRETARY ASSAM CUM CHAIRMAN OF STATE LEVEL
            COMMITTEE
             FOR CONSIDERATION OF APPOINTMENT ON CI.PASSIONATE GROUND
            UNDER PUBLIC HEALTH ENGINEERING DEPTT.
            ASSAM
             DISPUR
             GUWAHATI-06

Advocate for the Petitioner   : MR. M K NEOG

Advocate for the Respondent : SC, P H E


                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 02.12.2022

The application of the petitioner for compassionate appointment dated 11.01.2022 was not placed by the Deputy Commissioner, Lakhimpur before the DLC concerned by expressing his view in the communication dated 27.01.2022 that at the time when the father of the petitioner died on 27.02.1993, he was a minor. It is also stated that the mother of the petitioner also made an application for compassionate appointment in the year 1993 itself but the same was not considered.

Mr. M.K. Neog, learned counsel for the petitioner seeks for an adjournment to examine as to whether the claim of the petitioner is covered by the judgment of the Hon'ble Supreme Court in the case of Syed Khadim Hussain Vs. State of Bihar, reported in (2006) 9 SCC 195.

List again on 16.12.2022.

JUDGE

Comparing Assistant