MD. NARUL HOQUE LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The subject matter of all the writ petitions being similar, the same are taken up together for disposal by this common judgment and order.

(2.) In this set of writ petitions, challenge has been made to the orders of reversion from Store Keeper/LDA or any other equivalent posts to the post of Surveillance Worker under the Health and Family Welfare Department, Assam. The petitioners have taken various grounds of challenge, including violation of the principles of natural justice before passing the impugned orders which, according to them, have adverse consequences. However, before coming to the issue at hand, it would be convenient to state the basic facts of each of the cases.

(3.) The petitioner, Shri Manoj Das in WP(C) No.7703/2016 was initially appointed as a Surveillance Worker (hereinafter referred to as the SW) vide appointment letter dated 26.05.1998 issued by the Joint Director of Health Services. During the tenure of his services, he had obtained his diploma in type writing (both in English and Assamese). Since a post of Store Keeper was lying vacant, the petitioner made a prayer for upgrading his services as Store Keeper. It is the case of the petitioner that his post of SW was subsequently designated as Store Keeper in the same scale of pay vide an order dated 05.05.2008 issued by the Addl. Director of Health Services, Assam. The petitioner was thereafter transferred to Barpeta vide an order dated 19.03.2013. Since then, the petitioner claims to be continuously working as LDA. However, by the impugned orders dated 30.11.2016 and 12.12.2016, the petitioner along with other incumbents were reverted back to the post of SW. It is the case of the petitioner that neither any reasons were assigned for such reversion nor he was given any opportunity or notice.