HEM CHANDRA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The grievance expressed is against the G. I. A. Form No. 1 dated 29.7.1980 wherein the petitioner's date of appointment in Dhenukhana High School, Lakhimpur is recorded as 1.1.1973 and his exit from the said post on 4.11.1974 to be replaced by Shree Purnananda Chutia. According to the petitioner, for the first time he had come across the above document in the year 2004. As his representations thereafter failed to evoke any response, he is before this Court.

(2.) I have heard Mr. A. Sarma, learned counsel for the petitioner and Mrs. M. Gogoi Medhi, learned Standing Counsel, Education Department. Though the respondent No. 5 has entered appearance and has filed his counter, none appears to represent him in the hearing today.

(3.) The abridged version of the petitioner is that, pursuant to the resolution No. 2 of the Managing Committee of the aforementioned school, he was appointed as a Graduate Assistant Teacher for Science and Mathematics. He joined the post on 1.12.1972. The school was provincialised on 23.2.1980. The petitioner has since his appointment been extended the service benefits on the basis of date of joining to be 1.1.1972. His Service Book has also been accordingly maintained. As the G. I. A. Form as above indicated the date of his appointment to be 1.1.1973 and further suggested that he is no longer in the post, he seeks judicial intervention so as to ensure the consequential service benefits without any hassle in future.