KAMAL KATAKY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the writ petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel, Finance Department, Assam, representing the respondent nos. 1 and 3 and Mr. H. Sarma, learned Additional Senior Government Advocate, Assam, appearing for the respondent no. 4.

(2.) Mr. S. Dutta, learned Standing Counsel, Revenue and Disaster Management Department, Assam, is present on behalf of the respondent no. 2.

(3.) By filing this writ petition, the writ petitioner has approached this Court for the second time seeking a direction to regularize his service in the post of Peon. The facts of the case, briefly stated, are as follows :-