Kowsar Ahmed Laskar vs The State Of Assam And 8 Ors
2025 Latest Caselaw 7210 Gua

Gauhati High Court

Kowsar Ahmed Laskar vs The State Of Assam And 8 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)/3538/2025


         KOWSAR AHMED LASKAR
         S/O LATE CHAYAR ALI LASKAR
         VILL- BORJURAI
         P.O.- BOALIPAR BAZAR
         P.S. AND DIST- HAILAKANDI
         ASSAM
         PIN-788155

          VERSUS

         THE STATE OF ASSAM AND 8 ORS.
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM
         DISPUR
         GUWAHATI-781006

         2:THE CHAIRMAN OF STATE LEVEL COMMITTEE (SLC) FOR APPOINTMENT
         ON COMPASSIONATE GROUND
         DISPUR
          GUWAHATI-781006

         3:THE PRINCIPAL SECRETARY
         REVENUE AND D.M. DEPARTMENT
         DISPUR
         GUWAHATI-781006

         4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
         PERSONNEL (B) DEPARTMENT
         DISPUR
         GUWAHATI-6

         5:THE SECRETARY
         REVENUE AND D.M. DEPARTMENT
         ASSAM SECRETARIAT (CIVIL)
                                                                                   Page No. 2/3

            DISPUR
            GUWAHATI-6

            6:THE JOINT SECRETARY
            REVENUE AND D.M. (L.R.) DEPARTMENT
            ASSAM SECRETARIAT (CIVIL)
            DISPUR
            GUWAHATI-6

            7:THE SETTLEMENT OFFICER
            CACHAR AND HAILAKANDI DISTRICT
            SILCHAR
            ASSAM

            8:THE DISTRICT COMMISSIONER
            CACHAR
            SILCHAR -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 8 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 their cases were 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

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 petitioners has submitted that the cases of the petitioners 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