(1.) Heard Mr B.K. Sarma, learned counsel appearing for the petitioner. Also heard Mrs. K.Yadav, learned Government Advocate, Assam appearing for the respondents.
(2.) This is an application filed by the petitioner under Article 226 of the Constitution of India complaining infringement of his fundamental rights guaranteed under Articles 14 and 16 of the Constitution and praying for enforcement of the same by issuing of writ in the nature of 'mandamus'.
(3.) But very shortly, the facts material for disposal of mis petition are that the petitioner was initially appointed as Section Assistant under Rangiya Sub-Division in the scale of pay of Rs.470-12-530-EB-12-590-EB- 680-20-800/- per mersem plus other allowances with effect from 16.6.1987 for a period of three months on work charge basis (Annexure I). Pursuant to this appointment the petitioner also joined the service and thereafter his services were extended by order dated 16.9.87 contained in Annexure-n. But suddenly, the Executive Engineer, West Gauhati, E&D Division terminated the services of the petitioner by issuing an order dated 8.11.90 contained in Annexure-III with immediate effect