Gauhati High Court
Ranee Narah vs The State Of Assam And 3 Ors on 8 August, 2022
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/2
GAHC010131552022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4494/2022
RANEE NARAH
D/O LATE BIJOY CH. NARAH
R/O VILL AND P.O. GHAGERMUKH AND P.S. BOGINADI
DIST. LAKHIMPUR, ASSAM, PIN-787060
VERSUS
THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY-CUM-CHAIRMAN, STATE LEVEL
COMMITTEE, GOVERNMENT OF ASSAM,
DISPUR, GUWAHATI- 781006.
2:DIRECTOR GENERAL OF POLICE OF ASSAM
ULUBARI
GUWAHATI- 781007.
3:THE COMMANDANT 13TH APBN
LILABARI
LAKHIMPUR
PIN-787051
4:THE DEPUTY COMMISSIONER-CUM-CHAIRMAN
DISTRICT LEVEL COMMITTEE
LAKHIMPUR DISTRICT
ASSAM
PIN-787001
Advocate for the Petitioner : MS. S DOLEY
Page No.# 2/2
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
08.08.2022 Heard Ms. S. Doley, learned counsel for the petitioner, who submits that the petitioner's father, who was a police constable died in harness on 05.07.2012. The petitioner's mother submitted an application dated 11.06.2013 for compassionate appointment on behalf of the petitioner, who was at that point of time was 16 years of age. As the application was not being considered, the petitioner submitted an application for compassionate appointment on 14.12.2021. The DLC rejected the petitioner's application vide its meeting minutes dated 28.12.2021, on the ground that the petitioner was under age and due to late submission of the application.
Issue notice, returnable in 4 (four) weeks.
Ms. M.D. Borah, learned counsel accepts notice on behalf of all the respondents.
List the matter after 4 (four) weeks.
JUDGE Comparing Assistant