SRI SUDIP MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Alam, the learned counsel for the writ petitioner and Ms. D.D. Barm an, the learned Addl. Senior Government Advocate who appears for the respondent Nos. 1, 3 and 4. Mr. R. Borpujari appears for the respondent No. 2 i.e. the Finance Department.

(2.) A brief narration of the facts of the case may be necessary to appreciate the controversy. The petitioner was appointed as Constable in the Assam Tea Plantation Security Force (ATPSF in short) vide appointment letter dated 09.07.1994 (Annexure-1). Thereafter, he was promoted to the rank of Havildar vide order dated 24.01.2001 (Annexure-2). Since the petitioner and all other similarly appointees under the ATPSF were only being paid a fixed monthly remuneration, the welfare committee of the ATPSF approached this Court by filing Civil Rule No. 1584/1997 seeking direction to the State respondents to give them a permanent status along with consequential time scale of pay as was given to other security force in the State.

(3.) The writ petition came to be disposed of vide Judgment dated 22.04.2002 (Annexure-3) whereby, the respondents were directed to examine the question as to whether further continuance of the ATPSF was necessary and if so, to give them a permanent status along with the consequential time scale of pay to the members of the force who were on service as on date.