JOYNAL ABDIN MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Joynal Abdin Mazumder has preferred this writ appeal/intra-Court appeal challenging judgment dated 3.12.2019 rendered in WP(C) 2980/2019 titled Joynal Abdin Mazumder vs. State of Assam and others .

(2.) Learned counsel for the appellant has argued that the services of the appellant/writ petitioner were disengaged on the ground that extension of service was not approved by respondent No.1. It has further been contended that approval of respondent No.1 (Commissioner and Secretary, Govt. of Assam, Revenue and Disaster Management Department) is not necessary. It has further been contended that other persons working in same capacity are continuing, however, the services of the appellant have been disengaged.

(3.) We find that the appellant was engaged vide Annexure-2 (appended with the writ petition) dated 14.3.2017, vide which a contract/agreement executed between the District Disaster Management Authority, Hailakandi represented by Deputy Commissioner-cum- Chairman on the one side and the appellant/writ petitioner on the other side, to serve on the post of Field Officer (Disaster Management) for the Revenue Circle.