AIROnline 2018 Gau 56

Gauhati High Court

Hon'ble Judge(s): Achintya Malla Bujor Barua , J

Constitution of India , Art.16— Compassionate appointment - Application for - Father of petitioner died in harness - Consideration by the DLC - Claim of petitioner rejected by SLC stating remark 'lack of vacancy.'- DLC calculated there are 11 vacancies for compassionate appointment for year 2014-15, it is not understood as to how SLC arrived at its conclusion to reject claim of petitioner by stating that there is lack of vacancy - Only two candidates were recommended for Assistant Teacher as that 9 other vacancies were not considered by SLC - Matter remanded back to be placed before next available SLC for fresh consideration to recommendation of DLC made in favour of petitioner.