KULA SINGH BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) LEARNED counsel for the petitioner as well as Mr. J. Patowary, learned counsel for the respondents No. 1, 2 and 4. I have also heard mr. A. K. Goswami, learned Sr. Counsel assisted by Mr. S. Banik, learned counsel appearing for the authorities of the Karbi Anglong Autonomous Council.

(2.) IT is a case of inadvertent mistake on the part of the authorities, but for which the petitioner would have found himself to be in the same category as that of his other colleagues in service.

(3.) THE petitioner was initially appointed on 01. 11. 90 as Muster Roll (MR) worker in the Public Works Department (PWD ). The MR workers who had been similarly appointed on 01. 11. 90 alongwith the petitioner and who have been named in the petition have been regularized in their services by office order dated 24. 10. 05. However, the services of the petitioner was not regularized. He made the representations to the authorities, but no effect. Hence this writ petition.