Ms. Purobi Ghosh vs The State Of Assam And 3 Ors
2023 Latest Caselaw 1913 Gua

                                                                       Page No.# 1/2

GAHC010227832022




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

                                 Case No. : WP(C)/7260/2022

            MS. PUROBI GHOSH
            D/O. LT. MINA RANI GHOSH, VILL. DONKHULOI GAON, P.S. JORHAT, DIST.
            JORHAT.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
            EDUCATION (ELEMENTARY) DEPTT., DISPUR, GUWAHATI-781006.

            2:THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-781019.

            3:THE CHAIRMAN

             DISTRICT LEVEL COMMITTEE (DLC)
             JORHAT CUM DEPUTY COMMISSIONER
             JORHAT
             ASSAM
             785001.

            4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

             JORHAT
             ASSAM
             785001

Advocate for the Petitioner   : MR. P RAHMAN

Advocate for the Respondent : GA, ASSAM
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                      ORDER

11.05.2023

Heard Mr. P. Rahman, learned counsel for the petitioner. Also heard Mr. D.D. barman, learned Additional Senior Government Advocate, Assam. Mr. Rahman submits that copy of the minute of the District Level Committee has been received recently and therefore, he seeks for a short date to bring it on record by way of filling an additional affidavit. It is submitted that the DLC has rejected the application seeking compassionate appointment of the petitioner on the ground that the deceased mother of the petitioner did not satisfy the condition mentioned in Clause-I of the O.M. dated 01.06.2015, wherein Clause 1 provides that a person would be eligible to make an application for compassionate appointment provided the deceased government servant had a balance of minimum 3(three) years of service at the time of death and the petitioner's mother had less than 3 years of service. Since this Court by the judgment and order dated 30.01.2023 passed in WP(C) No.1646/2021 and other connected writ petitions has already interfered with the said Clause in the said notification, learned counsel for the petitioner submits that he would like to bring the minutes of the DLC on record by way of an additional affidavit, so that appropriate order can be passed. List the matter after 1 (one) week.

JUDGE Comparing Assistant