RAJEEV BHUIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The notification dated 16.2.07 (Annexure-9 to the writ petition) and the notification dated 24.7.07 (Annexure-6 to the writ petition) are under challenge in this writ petition.

(2.) By the notification dated 16.2.07, the Managing Director, Assam Urban Water Supply & Sewerage Board (hereinafter referred to as 'the Board') i.e. the respondent No. 3 in pursuance to Government order absorbed the services of Sri Naba Kumar Sonowal, Jr. Engineer, Public Health Engineering (PHE) department, the respondent No. 4 permanently in the Board as Jr. Engineer with effect from the date he applied for permanent absorption i.e. 18.3.93. By notification dated 24.7.07, the respondent No. 3 subject to approval of the Selection Committee of the Board temporarily promoted Sri Nava Kumar Sonowal aforesaid to the post of Asstt. Engineer. In the said notification, it is also stated that he may be reverted back to his original post at any time without giving any notice and without assigning any reason thereof.

(3.) The petitioner's case, in a nutshell, may be stated as follows :-