INDRAJIT SEN Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This order will dispose of WP(C) Nos. 166/2013, and 4504/2014 as the two cases being inter -related were heard together. Heard Mr. S. Gogoi, learned counsel for the petitioner in both the cases and Dr. B. Ahmed, learned Standing Counsel, Irrigation Department, Assam, who has produced the record.

(2.) Petitioner is the same in both the cases.

(3.) In WP(C) No. 166/2013 prayer made is for a direction to the respondents to modify the designation of the petitioner from Power Pump Operator to Electrician whereas in WP(C) No. 4504/2014 challenge has been made to the legality and validity of the order dated 01.08.2014 passed by the disciplinary authority imposing the penalty of recovery of excess salary allegedly drawn by the petitioner as Electrician for the period from 01.08.1997 to 30.06.2007 amounting to Rs. 77,661.00.