JATIN CHANDRA BASUMATARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Chauhan, learned counsel for the petitioner. Also heard Mr. R. Borpujari, learned standing counsel for the Finance Department, representing respondent nos.1 and 5. Also heard Mr. R. Bora, learned counsel appearing on behalf of Mr. P.N. Goswami, learned Standing counsel for the Public Health Engineering Department, representing respondent nos.2 to 4.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has claimed for the following reliefs:

(3.) The case of the petitioner is that he belongs to Scheduled Tribes (Plain) community. He was temporarily appointed as Work Charged Mohorrir under Mangaldoi Public Health Engineering (PHE for short) Division vide order dtd. 29/9/1981, issued by the Executive Engineer (PHE), Mangaldoi Division, and his service was extended from time to time. Thereafter, by an order dtd. 5/3/1986, issued by the Chief Public Health Engineer, Assam, the petitioner was appointed as Lower Division Assistant (LDA for short) on regular basis and posted in the office of the Assistant Executive Engineer, PHE, Tangla Subdivision, District Darrang. Thereafter, by an order dtd. 12/9/1990, issued by the Superintending Engineer, PHE, he was promoted to the post of Upper Division Assistant and posted in the office of the Additional Chief Engineer, PHE, Hills Zone, Haflong where he joined on 23/10/1990.