RAJARSHI BHATTACHARJEE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This writ appeal has been filed against the judgment and order dated 15.05.2008 passed by the learned Single Judge in W.P. (C) No. 264 (AP) of 2007 whereby the writ petition filed by the appellant challenging the order of termination from service was dismissed. The facts of the case may be briefly noted.

(2.) The appellant was appointed as Pharmacist under the respondents on 31.12.1988 initially on adhoc basis. The adhoc service of the appellant was extended from time to time. The appellant was so engaged in the Mobile Health Unit attached to the office of the respondent No. 4. Subsequently, a Departmental Selection Committee was constituted and the appellant appeared before the said committee. On the recommendation of the Departmental Selection Committee, the appellant was appointed as Pharmacist on regular basis and put on probation for a period of one year by order dated 15.10.1990.

(3.) The respondent No. 4 sought for clarification from the Director of Health Services, Arunachal Pradesh about the eligibility of the appellant for appointment as Pharmacist. On receipt of necessary clarification from the Director and on completion of the probationary period, the service of the appellant as Pharmacist was regularized in the year 1992.