DHANESWAR DAS Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. M. Talukdar, learned counsel for the petitioner as well as Mr. S. Saikia, learned S.C., PWD. Also heard Mr. R. Debey, learned S.C., Finance Department who was requested to obtain instruction in the matter.

(2.) The petitioner who has been serving under the respondents as Sub- Engineer Grade-II has not been paid his salary since June, 2006. There is no dispute that the petitioner has been discharging his duties as Sub-Engineer Grade-II till date.

(3.) The petitioner was first appointed as Work charged Sec. Assistant by Annexure-A order dated 09.01.84. Thereafter he was brought to regular establishment by order dated 30.07.98 (Annexure-B), which reads as follows :