Deba Kumar Borah vs The State Of Assam And 3 Ors
2022 Latest Caselaw 3708 Gua

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GAHC010130662022




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

                                 Case No. : WP(C)/4436/2022

            DEBA KUMAR BORAH
            S/O. LT. GANESH CH. BORAH, R/O. BORKHA BALICHAPORI, P.O.
            HATIGORH BALICHAPORI, DIST. JORHAT, ASSAM, PIN-785101.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, AGRICULTURE
            DEPTT., DISPUR, GUWAHATI-06.

            2:THE DIRECTOR OF AGRICULTURE

             ASSAM
             KHANAPARA
             GUWAHATI-22.

            3:THE DIST. AGRICULTURE OFFICER

             SIVASAGAR
             DIST. SIVASAGAR.

            4:THE STATE LEVEL COMMITTEE
             FOR APPOINTMENT ON COMPASSIONATE GROUND BEING REP. BY THE
            CHIEF SECRETARY TO THE GOVT. OF ASSAM
             DISPUR
             GUWAHATI-06

Advocate for the Petitioner   : MRS. K DEVI

Advocate for the Respondent : GA, ASSAM
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                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                    ORDER

21.09.2022

Heard Ms. K Devi, learned counsel for the petitioner.

Issue notice to Sri VK Pipersenia, IAS, former Chief Secretary to the Government of Assam to show cause as to why in the circumstance when the SLC had earlier rejected the claim of the petitioner for delay in submission of application for compassionate appointment, but the Court in its judgment dated 20.04.2016 in WP(C)No.1594/2016 had provided that since the DLC had recommended the case of the petitioner for compassionate appointment on the ground of acute financial hardship, the Court was of the view that SLC ought to have considered the case of the petitioner as recommended by the DLC as a onetime measure and accordingly remanded the matter back to the SLC, but the SLC again reiterated the same and rejected the claim of the petitioner on the ground of delayed submission of application.

List on 23.09.2022.

A copy of this order be furnished to Mr. SS Roy, learned Junior Government Advocate for doing the needful.

JUDGE

Comparing Assistant