SAJID ANSARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition is filed by the petitioner who is presently serving as LDA-cum-Typist at Barbaruah ICDS Project till date. The petitioner was initially appointed on 17/5/1996 as Grade-III staff on ad-hoc basis in the Office of the Divisional Programme Officer, ICDS Cell, Sonitpur at Tezpur in fixed pay of Rs.900.00 per month. In the year 2000 01, the petitioner was called for appearing in the Oral Interview of the LDA Post where he secured 6th position in the merit list. After his selection, he was attached to the office of the Divisional Programme Officer, ICDS Cell at Sonitpur as LDA-cum-Typist and subsequently he was posted in the office of the CDPO at Majuli. Thereafter, he was again transferred and posted in the Office of Child Development Project Officer, Barbaruah ICDS Project, Dibrugarh.

(2.) Pursuant to a writ petition being W.P(C) No. 8691/2004 being filed by one Narbada Chetri who claimed to have secured 2nd position in the merit list but was not appointed, this Court passed orders dtd. 14/11/2013 directing the concerned authority to cancel the appointment of the petitioner and in his place appoint the petitioner in W.P.(C) No. 8691/2004 namely Smti Narbada Chetri. Since the directions was not complied, the Cont. Case No. 341/2005 was also subsequently filed.

(3.) In pursuance to the order passed by this Court by order dtd. 25/1/2007, petitioner's appointment was cancelled vide order dtd. 25/1/2007 and in his place Smti Narbada Chetri was appointed. The petitioner being aggrieved, assailed the said order dtd. 25/1/2007 by filing W.P.(C) No. 1014/2007. The Co-ordinate Bench of this Court by order dtd. 14/11/2013 allowed the writ petition and directed the respondent authority to cancel the appointment of the said Smti Narbada Chetri and appoint the petitioner in her place. Accordingly, the petitioner was appointed as LDA-cum-Typist at ICDS Project, Barbaura vide letter dtd. 13/3/2014.