Manoj Kumar vs The State Of Assam And 3 Ors
2022 Latest Caselaw 1076 Gua

                                                                 Page No.# 1/2

GAHC010011272021




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

                                  Case No. : WP(C)/424/2021

            MANOJ KUMAR
            S/O BIREN KUMAR
            RESIDENT OF SUNDARBARI, JALUKBARI, GUWAHATI 14, KAMRUP M
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            PERSONAL DEPARTMENT (B) GOVT. OF ASSAM

            2:THE PRINCIPAL SECRETARY
            TO THE GOVT. OF ASSAM
             GUWAHATI DEVELOPMENT DEPARTMENT
             DISPUR GUWAHATI 6

            3:THE COMMISSIONER

             GUWAHATI MUNICIPAL CORPORATION
             GUWAHATI 1

            4:THE DEPUTY COMMISSIONER

             KAMRUP

Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent : GA, ASSAM
                                                                                   Page No.# 2/2




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

Date : 25.03.2022

None appears for the petitioner on call.

Mr. P. Nayak, learned counsel appears for the respondent nos. 2 & 3. Mr. R. Bora, learned counsel appears for the respondent nos. 1 & 4.

The petitioner's case is that the petitioner's father died in harness on 14.01.2015 while working in the Establishment of the respondent no. 3.

The petitioner submitted an application for compassionate appointment on 02.02.2017. The petitioner's case is that the petitioner's application for compassionate appointment has not been considered till date.

In terms of the judgment of this Court in Faziron Nessa Vs. State of Assam & Ors. reported in (2010) 4 GLT, an application for compassionate appointment has to be submitted within a period of one year from the date of death of the Govt. servant.

In the present case, the petitioner's application for compassionate appointment has been submitted, after two years from the death of the Govt. servant. Be that as it may, the petition is dismissed for non-prosecution.

JUDGE

Comparing Assistant