AMAL KANTA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. L.R. Mazumder, the learned counsel appearing on behalf of the petitioner. Mr. P. Nayak, the learned Additional Advocate General who is also the Standing Counsel for the Finance Department appears on behalf of the respondent No. 5; Ms. M.D. Borah, the learned Standing Counsel appears on behalf of the respondent Nos. 1 to 3 and Mr. R.K. Talukdar, the learned Standing Counsel appears on behalf of the respondent No. 4.

(2.) The present writ petition has been filed by the petitioner seeking directions upon the Respondent Authorities to regularize the services of the petitioner w.e.f 22/7/2005; pay arrears of the salary and also make payment of the pension to the petitioner.

(3.) The brief facts as would appear from the materials on record are that the petitioner was engaged as a Muster-Roll worker in the office of the respondent No. 3 on 1/8/1993. It is the case of a petitioner that the petitioner thereupon rendered his service sincerely without any blemish from any quarter till his retirement on 31/12/2024.