Saptami Turi vs The State Of Assam And Ors
2025 Latest Caselaw 7211 Gua

Gauhati High Court

Saptami Turi vs The State Of Assam And Ors on 10 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                   Page No. 1/3

GAHC010118132025




                                                           undefined

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

                          Case No. : WP(C)/3117/2025

         SAPTAMI TURI
         D/O- LATE SOHANLAL TURI,
         ITORKANDI GRANT (SERISPUR TE),
         P.O- CHANDPUR, DIST- HAILAKANDI, ASSAM

         VERSUS

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

         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
          GHY-6

         5:THE SECRETARY
         TO THE GOVT. OF ASSAM
          REVENUE AND DISASTER MANAGEMENT DEPARTMENT
          DISPUR
                                                                                   Page No. 2/3

             GHY-6

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

            7:THE SETTLEMENT OFFICER
             CACHAR AND HAILAKANDI DISTRICT
             SILCHAR ASSAM

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

            9:THE DIRECTOR
             OF LAND RECORDS AND SURVEYS ETC
            ASSAM
             RUPNAGAR
             GUWAHATI-3

Advocate for the Petitioner   : MS. S B CHOUDHURY, MR T MAZUMDAR

Advocate for the Respondent : GA, ASSAM, SC, REVENUE AND DISASTER MANAGEMENT
DEPT


                                    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

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