Ajay Kumar Das vs The State Of Assam And Ors
2025 Latest Caselaw 7198 Gua

Gauhati High Court

Ajay Kumar Das vs The State Of Assam And Ors on 10 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                    Page No.# 1/3

GAHC010143072024




                                                             undefined

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

                            Case No. : WP(C)/3245/2025


         AJAY KUMAR DAS
         S/O- LATE JATINDRA CHANDRA DAS
         VILL AND P.O- PAUCHGRAM
         DIST- HAILAKANDI
         PIN-788802
         ASSAM

          VERSUS

         THE STATE OF ASSAM AND ORS
         REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
         DISPUR
         GUWAHATI-06
         ASSAM

         2:THE CHAIRMAN OF STATE LEVEL COMMITTEE
         FOR APPOINTMENT ON COMPASSIONATE GROUND
          DISPUR
          GUWAHATI-06

         3:THE PRINCIPAL SECRETARY
         TO THE GOVT. OF ASSAM
         REVENUE AND DISASTER MANAGEMENT DEPARTMENT
         DISPUR
         GHY-6

         4:THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
         PERSONNEL DEPARTMENT
         DISPUR
         GUWAHATI-06
         ASSAM

          5:THE SECRETARY
                                                                                  Page No.# 2/3

            TO THE GOVT. OF ASSAM
            REVENUE AND DISASTER MANAGEMENT DEPARTMENT
            DISPUR
            GUWAHATI-06

            6:THE JOINT SECRETARY
            TO THE GOVT. OF ASSAM
            REVENUE AND DISASTER MANAGEMENT DEPARTMENT
            DISPUR
            GUWAHATI-06

            7:THE SETTLEMENT OFFICER
            CACHAR AND HAILAKANDI DISTRICT
            ASSAM

            8:THE DISTRICT COMMISSIONER
            CACHAR
            CUM CHAIRMAN
            DISTRICT LEVEL COMMITTEE
            CACHAR
            SILCHAR

            9:THE DIRECTOR OF LAND RECORDS AND SURVEYS
            ETC. ASSAM RUPNAGAR
            GUWAHATI-32

            Advocate for : MS. S B CHOUDHURY
            Advocate for : GA ASSAM appearing for THE STATE OF ASSAM AND ORS


                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 10.09.2025

Heard Ms. S.B. Choudhury, learned counsel for the petitioner; Mr. D. Nath, learned Senior Government Advocate, Assam; and Mr. J. Handique, learned Standing Counsel, Revenue & Disaster Management Department.

2. The case of the petitioner is that the case was recommended for appointment by the District Level Committee [DLC] for compassionate appointment. But, the respondent authorities in the showing a lackadaisical attitude, did not place the cases of the petitioner Page No.# 3/3

before the State Level Committee [SLC] for compassionate appointment.

3. Mr. Nath, learned Senior Government Advocate appearing for the State respondents has submitted that in view of the Judgment and Order dated 03.04.2025 in W.P.[C] no. 342/2025, O.M. dated 18.09.2024, notice dated 30.08.2025 of the Personnel Department and an Executive Order dated 30.08.2025, there is restriction on the part of the respondent authorities for consideration of the cases of the petitioner.

4. In response, Ms. Choudhury, learned counsel for the petitioner has submitted that the cases of the petitioner is covered by the Judgment and 04.06.2025, passed by a coordinate bench in W.P.[C] no. 2888/2025.

5. The matter would require consideration.

6. The respondent authorities shall file their respective counter affidavits without fail on or before 22.10.2025.

7. List the case on 22.10.2025.

JUDGE

Comparing Assistant