UTTARA DUARAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chetia, learned counsel for the petitioner. And also heard Mr. R. Dhar, learned Standing Counsel, Handloom and Textile and Sericulture Department, for respondent nos.1, 2 and 3 and Mr. A. Chaliha, learned Standing Counsel, Finance Department, for respondent nos.4 and 5.

(2.) By filing this writ petition, the petitioner has put to challenge the communication dtd. 4/7/2022 by the Director of Handloom and Textile, Government of Assam to the Superintendent of Handloom and Textile, Golaghat, whereby, the rejection of the proposal for regularization of the services of the petitioner as Lower Division Assistant (in short LDA) by the Government has been conveyed. The petitioner has also prayed for a direction for regularization of her service and to release her arrear salary since April, 2016 to February,2022.

(3.) The case of the petitioner, in brief, is that she was temporarily allowed to officiate as LDA in the office of the Superintendent of Handloom and Textile, Golaghat, vide order dtd. 4/9/1992 and since, then she is performing her duties diligently and to the satisfaction of all concerned. She has joined her service on 7/9/1992 and has been continuously working in the post of LDA.