BINA RANI DAS Vs. ANIL PLANTATION PVT. LTD.

JUDGEMENT

(1.) Heard Mr. D.K. Biswas, learned counsel appearing for the petitioner as well as Mr. N. Chowdhury, learned G.A. appearing for the respondents No.1 and 2 and Mr. J. Majumder, learned counsel appearing for the respondent No.3.

(2.) This is the third round of litigation by the petitioner. Earlier, the petitioner filed the writ petition being WP (C)No.1376 of 2016 where this court has observed by the disposing order dtd. 6/4/2017 as follows :

(3.) Mr. D.K. Biswas, learned counsel appearing for the petitioner has fairly stated that the petitioner was allowed to resume the duties in the DRDA, Dhalai District and his pay and allowances have been regularised. There is no grievance on that score but subsequent to the said order, by the memorandum dtd. 2/5/2017 [Annexure-5 to the writ petition] the petitioner was directed to hand over the charge for repatriation and to report to the parent department. Prior to that, the petitioner had filed the representation expressing his expectation and grievance on 11/4/2017 [Annexure-6 to the writ petition]. The petitioner has asserted in that representation that the lending department was not been informed of any repatriation. As a result, the release order had been quashed and he was asked by this court to resume his duties in the DRDA, Dhalai until repatriation is considered afresh. Further, the petitioner was given leave to submit representation projecting his grievance. The petitioner has asserted in this writ petition that he has served continuously for 12 years as Asst. Project Director (APD) and it has become humiliating for him to be reverted to the R.D. Department in an inferior post with lesser salary and dignity. In that premises, he has asserted as follows :