ABDUL ROUD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Briefly stated, the facts leading to the filing of the instant writ petition are as follows :

(2.) The petitioner was approved for appointment as Amin by a communication dated 29.06.1999 issued by the competent authority in the Revenue (L.R.) Department, Government of Assam. In the said letter it was clearly stated that the petitioner shall have to obtain the requisite qualification for permanent absorption as Amin within a period of 2 years under the prevalent scheme after his appointment. Pursuant thereto, the petitioner was appointed as Amin by an order dated 14.12.1999 with the following condition :

(3.) While the petitioner was continuing in his service, by a communication dated 27.11.2000, the Director of Land Records, Assam directed the Settlement Officer, Karimganj to depute the petitioner for Refreshers' Training Course. The petitioner along with other was deputed for such training course by an order dated 19.12.2000. The petitioner was released from his duties to enable him to join in the said course.