BISHNU DEO ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner and Mr. P.N. Goswami, learned Standing Counsel, Excise Department.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks the following reliefs:

(3.) Case of the petitioner is that he studied up to B.Com Part-I having proficiency in typing. Following a due selection process, he was appointed as LDA-cum-Typist by order, dated 01.02.1978 issued by the Chemical Examiner of Excise, Assam. Petitioner continued as LDA-cum-Typist thereafter. In the course of his service, an order, dated 30.07.1988, was passed by the Commissioner of Excise, Assam, whereby service of the petitioner was placed at the disposal of the Deputy Commissioner of Excise, Assam. By the said order, services of one Shri Rohini Kanta Rajbangshi, LDA-cum-Typist in the office of the Deputy Commissioner of Excise, Assam, was placed temporarily at the disposal of Chemical Examiner (Excise), Assam.