MRINAL KANTI SARMA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for setting aside and quashing of the judgment dated 30.09.2008 passed by the Assam Administrative Tribunal in Appeal Case No.57 ATA/2007 dismissing the appeal of the petitioner. The petitioner has also prayed for setting aside and quashing of the order dated 18.08.2007 rejecting the prayer of the petitioner referred to herein below.

(2.) ACCORDING to the petitioner, he is entitled to receive salary in the scale of pay of the Deputy Director from 02.07.1985 or from 03.07.1993 or from 02.02.2007. To appreciate the prayer, the relevant facts are stated below.

(3.) THE petitioner was first appointed as Statistical Assistant in the Social Welfare Department on 02.01.1979. He was promoted to the post of Research Assistant on 08.05.1985 in which year the United Nations introduced World Food Programme in Assam through Social Welfare Department. According to the petitioner, the scheme started working from 02.07.1985 and since then he was assigned with the duties of Assistant Project Manager.