SANATAN KALITA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) HEARD Mr. B.K. Sharma, learned Sr. counsel for the petitioner and Mr. N. Islma, learned Govt. Advocate, Assam.

(2.) THE writ petitioner was appointed as a Workcharged Section Assistant by an order dated 31.3.1995. The petitioner continued in service on the basis of the extension granted to him by the competent authority and thereafter, as orders were passed by the jurisdictional Executive Engineer to discontinue payment of the monthly emoluments of the petitioner, the instant approach to this Court has been made for appropriate directions for continuance of his service and for regularisation.

(3.) IN view of the above position, this writ petition has to be allowed; the petitioner shall continue to remain in service and his case for regularisation shall be considered by the authority in accordance with the prevailing norms and guidelines along with other similarly situated candidates. In considering the case of the petitioner for regularisation, the authority shall take into account the contents of the documents annexed as Annexures - 8, 9 and 10 to the writ petition which would go to show that the persons similarly appointed along with the writ petitioner on 31.3.1995 have been, in the meantime, regularised.