APURBA PATGIRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.Z. Ahmed, learned counsel for the petitioners. Also heard Dr. B. Ahmed, learned standing counsel for the Irrigation Department.

(2.) The petitioners were all erstwhile members of an unlawful organization, who had participated in a process pursuant to a policy decision of the year 1993, where, as an one time measure, certain steps were taken by the respondent authorities for giving them employment in government service. Accordingly, in terms of a letter dated 21.09.1995 of the Deputy Secretary to the Govt. of Assam, 33 numbers of posts of Monitoring Assistant in the pay scale of Rs. 1065/- 2095/- and 67 numbers of posts of Helper in the pay scale of 900/ - 1435/- were created for employing such category of persons.

(3.) Accordingly, the petitioners pursuant to the said policy decision were appointed as Monitoring Assistant in the Irrigation Department. The present petition has been preferred on the premises that the petitioners having been appointed as Monitoring Assistant, have no further promotional avenue and they remain stagnated in the same post where they were initially appointed.