GIRIN CHANDRA DAS 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 Caste community. By an order dtd. 10/6/1981, issued by the Executive Engineer (PHE), Sibsagar Division, the petitioner was temporarily appointed as Workcharged Sectional Assistant under S.D.O. Public Health Engineering (PHE for short), Sonari, and that his service was extended from time to time. Thereafter, by an order dtd. 4/7/1996, issued by the Additional Chief Engineer, PHE, Assam, the petitioner was appointed as Lower Division Assistant (LDA for short) on regular basis and posted in the office of the Addl. Chief Engineer, PHE, Barak Valley and Hills Zone, Haflong. Thereafter, on promotion, the petitioner had joined the post of Upper Division Assistant in the office of the Additional Chief Engineer, PHE, Hills and Barak Valley Zone, Haflong, where he joined on 7/10/1996.