SUNIL KUMAR MODAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri DP Chaliha, learned Senior Counsel assisted by Ms. M. Roy, learned counsel for the petitioner. Also heard Ms. P. Das, learned Standing Counsel, Secondary Education Department.

(2.) Considering the subject matter and also the fact that the affidavit-in-opposition has been filed by the respondent no. 3 followed by a rejoinder affidavit, the instant writ petition is taken up for disposal at the admission stage.

(3.) The facts projected in the petition is that the petitioner was appointed as Grade-IV employee in the Ballamguri High School in the district of Kokrajhar vide an order dtd. 30/9/1989. The aforesaid post has been claimed to a sanctioned post. It has also been averred that though the initial appointment was for a period of 3(three) months, the petitioner was allowed to continue. Vide an order dtd. 15/2/1996, the services of the petitioner was transferred to the Chhagolia High School in the district of Dhubri.