RAJEN BORAH Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. B.P. Kataki, learned counsel for the petitioner and Mr, N.N. Saikia, learned Sr. Standing Counsel for the Respondent Board,

(2.) By this petition under Article 226 of the Constitution the petitioner who was employed as Chowkidar from time to time with intermittent gap having completed 240 days of service by 8.10.91 prays for a direction to the Respondent Board to provide him with regular appointment.

(3.) Learned Standing Counsel appearing for the respondent Board submits that 3 months time be granted to the petitioners' claim if he falls within the perview of the scheme formulated by the Board. Tune as prayed for is granted. The respondents are directed to consider the petitioners' claim in the light of the scheme aforesaid. If be is found to be fit. With this direction the petition stands finally disposed.