DEPAK THAPA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SC. Biswas, learned counsel for the petitioner and Mr. Chutia learned GA.

(2.) The case of the petitioner in this writ petition is that he was initially engaged as a Grade III in the office of the Child Dev. Officer, Gabharu ICDS Project in the district of Sonitpur at a fixed pay of Rs. 900/- pm for a period of 2 months by order dated 20.3.95 of the Director, Social Welfare & Probation, Assam. Pursuant to the said order he joined and started working. His aforesaid engagement was extended from time to time and last he was engaged upto 31.9.98 by order dated 10th May, 2000 passed by the Director, Social Welfare, Assam. Although no extension has been granted after 31.9.98 the petitioner has continued to work as such, but he has not been paid his salary from 1.10.98. The petitioner has therefore filed this writ petition for direction to consider for extension of his service and to pay his salary.

(3.) It appears from Annexure-II to the writ petition dated 1 st July, 2000 that the Child Dev. Project Officer, Gabharu ICDS Project, Tezpur, Sonitpur has requested the Director, Social Welfare, Assam to consider the prayer for extension of service of the petitioner. In the said letter dated 1 st July, 2000 the Child Dev. Project Officer has stated that his performance as LD A-cum-Typist is found to be satisfactory. But the Director of Social Welfare, Assam has not yet passed any order on the prayer for extension.