SANTOSH MISHRA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) The provisional list of candidates for the post of Extension Officer (Panchayat) and Extension Officer (Women & Children), circulated by the office order dated 25.07.2000, for filling up 11 posts of Extension Officer (Panchayat) and 15 posts of Extension Officer (Women & Children), forms the subject matter of challenge in the instant proceeding. The petitioner prays for annulment of the said list and consideration of his case for appointment to the post of Extension Officer (Panchayat) along with all other eligible candidates. This Court while issuing notice on 10.01.2001, had made, appointments on the basis of the said list subject to the result of the instant petition.

(2.) I have heard Mr. N. Choudhury, learned Counsel for the petitioner and Ms. H. Bhuyan, learned State counsel for the official respondents.

(3.) Sans unnecessary details, the petitioner s pleaded case in short, is that he is a graduate in Arts and was appointed as Lower Division Assistant on 17.11.1990, in the Office of the Project Director, District Rural Development Agency, Cachar, Silchar initially for a period of one month. The term was extended from time to time for nearly seven years, whereafter he was adjusted against a permanent vacancy on 21.09.1997. The petitioner has thus claimed to be serving under the Director, Panchayat and Rural Development, Assam, Guwahati, without an break.