SAFIUL HUSSAIN Vs. VICE CHANCELLOR, ASSAM AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner was appointed on 11.11.1970 as LDA/Typist in the Assam Agricultural University, Jorhat and eventually promoted to the post of Section Officer on the recommendation of selection committee and approval of the Vice Chancellor of the University by order dated 31.03.1974. In between he was given the promotions like Accountant and Assistant Section Officer pursuant to said order and promotion the petitioner joined the post of Section Officer on 01.04.1994. On 08.07.1995, by Annexure -E the petitioner was reverted to the post of Assistant Section Officer until further order. By the said order it was provided that he would draw the charge allowances admissible under the rules for the period he would be holding the post of Section Officer, meaning thereby that although he was reverted to be post of Assistant Section Officer, but in fact, he was allowed to continue in the post of Section Officer only with the charge allowances.

(2.) THE aforesaid order dated 8.7.1995 was passed by the Registrar of the University in pursuance of the decision of the Board of Management held on 29.3.1995 followed by the report of the Investigation Committee.

(3.) MR . Kataky submits that an explanation was called for and the said explanation was furnished by the petitioner and on consideration of the said explanation the petitioner was reverted as Assistant Section Officer by the aforesaid impugned order dated 8.7.1995.