Gauhati High Court
Page No.# 1/3 vs The State Of Assam And Ors on 25 June, 2025
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/3
GAHC010109282025
2025:GAU-AS:8533
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2772/2025
RESHMA BEGUM
D/O LT ABDUL JALIL VILL BALESWAR PO KARIMGANJ BAZAR PS AND
DIST KARIMGNAJ ASSAM PIN 788710
VERSUS
THE STATE OF ASSAM AND ORS
REP BY TYHE CHIEF SECRETARY TO THE GOVT OF ASSAM DISPUR
GUWAHATI 6
2:THE CHAIRMAN OF STATE LEVEL COMMITTEE (SLC)
FOR APPOINTMENT ON COMPASSIONATE GROUND DISPUR GUWAHATI 6
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM PERSONNEL DEPTT DISPUR GUWAHATI 6
4:THE SECRETARY
TO THE GOVT OF ASSAM DEPTT OF SCHOOL EDUCATION DISPUR
GUWAHATI 6
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA GUWAHATI 19
6:THE DISTRICT COMMISSIONER CUM CHAIRMAN OF DISTRICT LEVEL
COMMITTEE (DLC)
KARIMGANJ FOR APPOINTMENT ON COMPASSIONATE GROUND
KARIMGANJ ASSAM PIN 78871
Advocate for the Petitioner : MRS R BEGUM, MS. S B CHOUDHURY
Advocate for the Respondent : SC, ELEM. EDU, GA, ASSAM
Page No.# 2/3
BEFORE
HON'BLE MR. JUSTICE NELSON SAILO
25.06.2025
Heard Ms. S.B. Choudhury, learned counsel for the petitioner. Also heard
Ms. S. Konwar, learned Government Advocate, Assam for the respondent Nos.1,
2, 3 and 6 and Ms. S. Chutia, learned Standing Counsel, Elementary Education
Department for the respondent Nos.4 and 5.
(2) Having regard to the nature of the case as projected by the petitioner, this
writ petition is taken up for disposal at the motion stage itself.
(3) This is the second time the petitioner is before this Court. Petitioner's first
writ petition, being, WP(C) 5333/2023 was disposed of by this Court vide order
dated 18.09.2023 by directing the respondent authorities concerned to place the
case of the petitioner for compassionate appointment before the District Level
Committee (DLC) of Karimganj district. Subsequent thereto, the case of the
petitioner was placed before the DLC meeting held on 30.11.2023. In the
minutes of the said meeting, the petitioner's name was reflected at Sl.No.8
wherein it was stated that the DLC had decided to recommend the petitioner for
appointment on compassionate ground. However, despite the said
recommendation, since the petitioner's case has not been considered by the
State Level Committee (SLC), the petitioner is again before this Court.
(4) Ms. S.B. Choudhury, learned counsel for the petitioner submits that similar
writ petitions have been disposed of by this Court by directing the cases of the
petitioners in those writ petitions to be placed before the DLC or SLC concerned.
In this connection, learned counsel for the petitioner has referred to the order of
Page No.# 3/3
a Coordinate Bench of this Court dated 04.06.2025 passed in WP(C) 2888/2025
wherein reliance has been placed upon the earlier judgment of this Court dated
03.04.2025 passed in WP(C) 342/2025. Learned counsel for the petitioner,
therefore, submits that the instant writ petition may be disposed of in the
similar manner.
(5) Ms. S. Chutia, learned Standing Counsel, Elementary Education
Department submits that as per the instruction received by her, case of the
petitioner has been forwarded to the SLC by the Secretary to the Government of
Assam, Department of School Education (Elementary) vide order dated
17.02.2024. Therefore, it appears that the matter is pending for consideration of
the SLC.
(6) In view of the above, this writ petition is disposed of by directing the
respondents to consider the case of the petitioner in terms of the
recommendation made by the DLC, Karimganj on 30.11.2023. The respondent
No.4, the Secretary to the Government of Assam, Department of School
Education (Elementary) shall ensure that the case of the petitioner is placed
before the next sitting of the SLC for consideration, as directed hereinabove.
With the above observation and direction, this writ petition stands
disposed of.
JUDGE
Comparing Assistant
