(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioner. Also heard Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents.
(2.) Brief facts of the case are as under:
(3.) On the other hand, Mr. Debbarma, learned Addl. G.A. has submitted that the service of the petitioner along with other 18 medical officers were regularized subsequently and the petitioner has been serving in the Health Department most sincerely and diligently till now.