MUNINDRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Choudhury, learned counsel for the petitioner and Mr. KC Mahanta, learned Addl Senior Govt Advocate for the respondent-State.

(2.) The petitioner before us Shri Munindra Kalita was engaged as muster roll worker in the Social Forestry Division, Nalbari, since March, 1983 and thereafter his service was terminated on 20.12.94. The petitioner challenged the said termination order before this Court by filing Civil Rule No.4995 of 1994 and the said civil rule was disposed of on 5.2.96 with a direction to the respondent authority to consider the case of the petitioner for regularisation of service. The concerned Deputy Secretary to the Govt of Assam, Forest Department wrote to the Principal Chief Conservator of Forests, Assam to comply with the direction of this Court passed in Civil Rule No.4995 of 1994 and the Principal Chief Conservator of Forests, Social Forestry, Assam directed the Divisional Forest Officer, Social Forestry Division, Nalbari to allow the petitioner to work as casual worker in the Division and report compliance.

(3.) It is submitted that in spite of the earlier direction, the petitioner is still out of job. The case of the petitioner stands covered by the Division Bench decision of this Court in the case of Achyut Pathak vs. State of Assam, reported in 2000 (1) GLT 243 (2000 (1) GLJ 402). The petitioner was appointed prior to 1.4.93 and the termination of service of the petitioner is found to be irregular in response to the directions of this Court. It is stated that the petitioner is still not getting the relief.