PURNA CHANDRA BARIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS application under Article 226 of the Constitution of India has been filed praying the reliefs that the Petitioner be promoted as Secretary, Mahkuma Parishad/Senior BDO/SDPO with effect from 25.1.84 together with all retrospective promotion and arrear benefits with a further direction directing the Respondents, to drop all departmental proceedings initiated against the Petitioner.

(2.) THE brief facts are as follows:

(3.) DR . Das straneously contends as follows: