DUSYANTA SARMA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the petitioner and Mr. R. Dhar, learned Government Advocate appearing for State respondents.

(2.) The writ petition has been filed by the petitioner challenging the letter No. HTS. 98/2016/79, dtd. 5/5/2016, issued by the Joint Secretary to the Government of Assam, Handloom Textiles and Sericulture, Dispur, Guwahati to the Director of Sericulture, Assam Khanapara, Guwahati which inter-alia has conveyed as follows;

(3.) It is the case of the petitioner that vide order No. SOP.101/2013/215/3192, dtd. 31/12/2015, issued by the Director, Sericulture, Assam, Khanapara, Guwahati, the petitioner was temporally appointed as Grade-II (Junior Assistant) in the District and Sub-divisional Level Office under the Directorate of Sericulture, Assam and posted under the Superintendent of Sericulture, Golaghat. The appointment was to be made subject to satisfactory Police verification report and production of medical fitness certificate. The petitioner submitted his joining report on 2/1/2016.