ASHIMANANDA BHATTACHARJEE Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) Heard Mr. F.U. Borbhuya, learned counsel for the petitioner and Mr. S. Chakraborty, learned Government Advocate, Assam for the respondents.

(2.) By way of this writ petition under article 226 of the Constitution of India, petitioner seeks quashing of order dated 4.11.1994 and for a direction to regularise his service as Forester-I against the post held by him in terms of order dated 29.10.1994.

(3.) Facts of the case as projected in the writ petition may be briefly noted. Petitioner was appointed in Sept., 1990 as Typist in the office of Divisional Forest Officer, Cachar Division, Silchar (respondent No. 3). Thereafter, on 2.12.1991, he was appointed as LDA on temporary basis.