NIRMAL ROY CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Sharma, learned counsel appearing for the writ petitioner and Mr. PN Goswami, learned Standing Counsel for the Public Health Engineering Department.

(2.) By this writ petition, the petitioner has sought for a direction to the respondents to release his current salary as well as the arrear salaries at the revised rates being recommended by the Pay Commissions and given to all the employees of the State and regular--isation of his leave period under the relevant provisions of the State Leave Rules and Fundamental Rules. The petitioner has also sought for a direction for his promotion from the post of Sub-Engineer Grade-II to the post of Sub-Engineer Grade-I w.e.f. the date his junior has been promoted. The petitioner has also sought for adequate compensation on account of losing his right eye vision completely due to the negligence of the respondent authorities. It is may be noticed herein that the petitioner is currently holding the post of Sub-Engineer of Grade-II in the office of the Executive Engineer, Public Health Engineering, Guwahati Division No.2.

(3.) In response to the writ petition, the respondent PHE Department filed their affidavit-in-opposition on 3.8.2016 and thereafter the petitioner filed his re-joinder affidavit on 17.2.2017.