SMTIRUNUT TALKUDAR Vs. SUMEET JERATH AND OTHERS

JUDGEMENT

(1.) This petition seeks initiation of contempt proceeding against the respondents for alleged wilful and deliberate violation of the order of this Court dated 16-05-2011 passed in WP(C) No. 4956/2010.

(2.) Case of the petitioner is that her husband Uttam Talukdar was a Lower Division Assistant (LDA) serving in the office of District Transport Officer (DTO), Kamrup, Guwahati. Uttam Talukdar died in harness on 08-10-2004.

(3.) Uttam Talukdar was the sole bread earner of the family. On his sudden demise, petitioner faced grave financial hardship. In such circumstances, she submitted an application dated 10-11-2004 before the Commissioner of Transport, Assam seeking appointment on compassionate ground. Along with her application, she submitted copies of supporting documents. The said application of the petitioner was forwarded to the Commissioner by the DTO, Kamrup, Guwahati along with a forwarding letter dated 17-11-2004.