PUTUL BASFORE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Barman, learned counsel for the petitioner. Also heard Mr. B. Deuri, learned Government Advocate; and Mr. A. Chaliha, learned standing counsel, Finance Department, Government of Assam, appearing on behalf of their respective respondents.

(2.) The petitioner by way of instituting the present writ petition, has raised a grievance with regard to the inaction on the part of the respondent authorities in taking up her case for regularization of her services in view of the continuous services being rendered by her under the Project Engineer, Guwahati Planetarium, Science Technology and Environment Department, Government of Assam.

(3.) As projected in the writ petition, the petitioner in the year 1993, was engaged for doing Grade-IV works on Muster Roll basis under the respondent No. 7. The petitioner was initially being paid her remuneration on daily wage basis. The petitioner contends that given the necessity with regard to maintaining cleanliness in the said Planetarium, the respondent No. 7 had vide communication, dtd. 23/5/1994, required the Government for consideration of the case of the petitioner and other persons engaged on Muster Roll basis for regular appointment as and when regular posts are so created. The respondent No. 7, thereafter, vide communication, dtd. 20/9/1998, informed the Government of Assam in the Science Technology and Environment Department, that the date of joining of the petitioner, herein, was 6/4/1994. Thereafter, it is contended that the petitioner was being paid her remuneration as per the wages fixed as per the decision of the Government of Assam in this connection.