PRAFULLA CHANDRA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner seeks practical alleviation from his perceived administrative apathy through an appropriate writ securing his repatriation to the Health and Family Welfare Department, Assam, his parent department and promotion to the rank commensurate to his service entitlements.

(2.) I have heard Mr. A. K. Goswami, Sr. Advocate for the petitioner and Mr. B. J. Ghosh, learned State Counsel for the official respondents.

(3.) THE petitioner's version is that after his appointment as Assistant Surgeon-I with the Health and Family Welfare Department, Government of Assam, on 23/01/1973, he joined the said post. While he was posted as Medical and Health Officer-I at Bisturam Baruah State Dispensary in Jorhat, by notification No. HLA. 224/87/19 dated 10. 04. 1987 of the Health and Family Welfare (A) Department, his services were placed at the disposal of the Labour Department. Subsequent thereto, by notification dated 5. 8. 1987 issued by the Secretary to the Government of Assam, Labour and Employment Department, he was posted at Tinsukia. He joined the said post and has been serving in the said capacity since then without any promotion.