PRAFULLA KUMAR BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this case notice of motion was issued on 21.12.94 and this matter was disposed of finally at the admission stage itself as agreed by Learned Counsel of both the sides.

(2.) I have heard Shri S.N. Medhi, Learned Advocate for the petitioner and Shri K.C. Mahanta, Learned Advocate for the Respondents. No affidavit-in-opposition has been filed on behalf of the Government, no record has been produced.

(3.) This application has been filed for the enforcement of the judgment and order dated 13.5.93 passed by this Court in Civil Rule No. 1935/91 whereby the respondents were directed to consider the regularisation of the service of the petitioner after giving them chance of being considered by APSC afresh within one year from the date of judgment and to pass appropriate order on the basis of the recommendation of the Assam Public Service Commission with a farther order for continuance of the petitioner in service in the meantime. The order of this Court dated 13.5.93, Annexure-III to the Writ application is qucaed below : JUDGMENT & ORDER