THANESWAR BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the petitioner and Mr. K. Konwar, learned Addl. Advocate General for the respondents No. 1, 2, 4 and 5, being the authorities in the P&RD and DRDA. Also heard Mr. R.K. Talukdar, learned counsel for the respondent No. 3, being the Accountant General (A&E), Assam.

(2.) The petitioner has a history of an employment under the respondent authorities which was taken note in the order dtd. 14/3/2023, wherein in course of the hearing the original service book of the petitioner was placed before the Court. The petitioner in this writ petition having served his entire career in various departments of the Government of Assam, upon attaining the age of superannuation, claims for pension.

(3.) The respondents take a stand that since the year 1982, the petitioner had been working under an entity which is called District Rural Development Agency (DRDA). Mr. K. Konwar, learned Addl. Advocate General for the respondents No. 1, 2, 4 and 5 takes a stand that the DRDA is a society under the law, and not a department of the Government of Assam and therefore, the petitioner is not entitled to any pension. A further stand taken is that the petitioner never worked on a permanent basis against any sanctioned post nor had been appointed by following the due procedure of law and from such point of view, he would not be entitled to any pension.