DILIP DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Goswami, learned counsel for the petitioner and Mr. NJ Khataniar, learned Standing Counsel for Higher Education Department, Government of Assam.

(2.) The petitioner was appointed on 11.11.1999 as a Grade-IV employee in the Pachim Guwahati Mahavidyalaya after due selection. Upon such appointment, he continued to serve in the institute without any break.

(3.) The Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 (in short Act of 2011) was enacted, which was notified on 05.09.2011. Section 4 (1) of the Act of 2011 provides as under:-