HEMEN MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.M. Deka, learned counsel appearing for the petitioner. Also heard Mr. P. K. Munir, learned counsel appearing for the contesting respondent Nos. 2, 3 and 6.

(2.) The petitioner has filed the present writ petition invoking the jurisdiction vested in this Court under provisions of Article 226 of the Constitution of India, being aggrieved by the order dated 15th of November 2022, by which the respondents have resolved to retain an earlier entry of adverse remark in the annual confidential report of the petitioner for the period 2018 to 2019.

(3.) The petitioner had joined the services of the Assam Khadi and Village Industries Board (hereinafter referred to as the Board for the sake of brevity) on 25th of November 1983 as a Lower Division Assistant (LDA). By an order of 24th of December 1983, the service of the petitioner was regularised against the post of a District Grade Lower Division Assistant. By another office order dated 17th of November 1987 issued by the Chief Executive Officer of the Board, the petitioner, along with other candidates, was appointed as Lower Division Assistant cum Typist. By another order dtd. 9/10/2013, the petitioner was transferred from the headquarters and posted to Dibrugarh to take over charge as a District Officer(in charge) at the Dibrugarh office. Thereafter, the petitioner, along with other incumbents, was promoted to the post of Upper Division Assistant in the Headquarters by an order dtd. 4/3/2014.