JUDGEMENT
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(1.)11-11-2019 Heard Mr. N. K. Murry, learned counsel appearing for the petitioner. Also heard Mr. S. S. Roy, learned Government Advocate, Assam for all the respondents.
(2.)It is contended by the petitioner that his father Mangish Basumatary, was a Constable under the Superintendent of Police, Karbi Anglong District, Diphu, who Died-in-Harness on 17.10.2006, leaving behind his widow, two sons, including the petitioner and a daughter.
(3.)After the death of his father on 17.10.2006, the petitioner on 08.11.2006, applied for his compassionate appointment before the Superintendent of Police, Karbi Anglong District, Diphu, stating that he read up to class-VIII only.
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