JOBATI MARAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed with the following prayers:

(2.) As per the facts projected, the petitioner was appointed as contingent Manual Worker (Peon) vide order dtd. 21/8/2009 at a fixed pay of Rs.1500.00 and was posted in the Office of the Chief Judicial Magistrate, Bongaigaon. The remuneration was enhanced from time to time and vide an order dtd. 4/6/2018, the pay was enhanced to Rs.9,000.00per month. Since, the service of the petitioner was not regularized and in the meantime, an Office Memorandum was issued on 31/8/2015, the petitioner was aggrieved and accordingly had filed the instant writ petition. It is also submitted that a recruitment process for regular employment was held in which the petitioner had participated but could not qualify.

(3.) The claim is mainly based on a notification dtd. 31/8/2015 issued by the Registrar (Admin.)-cum-In Charge, Centralized Recruitment, Gauhati High Court, Guwahati.