MEENA KUMARI SINGH Vs. STATE OF ASSAM AND 7 ORS.

JUDGEMENT

(1.) Heard Mr. N.K. Murray, learned counsel for the petitioner and Mr. J.K. Goswami, learned Additional Senior Government Advocate appearing for the respondents.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner is seeking a direction upon the respondent authorities to consider her candidature for appointment on compassionate ground as her husband had died-in-harness on 13/11/2005 while serving in the Assam Police under the establishment of the Superintendent of Police (Border).

(3.) Though the petitioner claims that her application and standard form of application was submitted on 25/11/2005 but the respondents have disputed the same in their affidavit-in-opposition and it is claimed that the application for compassionate appointment was first received by the respondent authorities on 25/9/2007 and the formal process for selection on compassionate ground was initiated under memo dtd. 21/11/2007.