DHIRAJ CHANDRA ROY Vs. ASSAM MINIRITIES DEVELOPMENT BOARD

JUDGEMENT

(1.) Heard Mr. B. Kalita, learned senior Counsel assisted by Mr. A. Khanikar, learned Counsel for the Petitioner as well as Mr. I. Ahmed, learned Counsel appearing for the Respondents No. 1 and 2. I have also heard Ms. R. Chakraborty, learned Addl. Sr. Govt. Advocate, Assam appearing for the Respondent No. 4.

(2.) By means of this writ petition, the Petitioner has prayed for a direction to the Respondents to provide him with the pay scale of Upper Division Assistant (UDA) of Heads of Department establishment as prescribed under various ROP Rules framed by the Govt. of Assam. Another prayer made in the writ petition is that he should be allowed to continue in service till the age of superannuation i.e. 60 years and all other retirement benefits like CPF, leave encashment and gratuity, etc.

(3.) The Petitioner was an employee of the Govt. of Arunachal Pradesh in the Public Works Department. He had been serving under the State Government as LDA till 30.6.1987 when he took voluntary retirement.