BINA DEVI Vs. NABAJIT DAS

JUDGEMENT

(1.) Heard Mr. B. Chetri, learned counsel for the petitioner Smt. Bina Devi, in WP(C) No. 3594/2015 and respondent No. 6 in WP(C) No. 1254/2015. Also heard Mr. Roy, learned Counsel for the petitioner Shri. Nabajit Das in WP(C) No. 1254/2015 and respondent No. 6 in WP(C) No. 3594/2015. Also heard Mr. G. Pegu for the State Government and Mr. M. Khataniar for the BTC.

(2.) For easier for reference and disposal of the case, the facts and parties as reflected in WP(C) No. 1254/2015 are being referred to herein. The controversy relates to who should continue in the post of Assistant-cum-Data Entry Operator (DEO) in the Juvenile Justice Board (JJB), Udalguri.

(3.) The petitioner's case is that applications had been invited from local candidates for filling up 2 (two) posts of Assistant-cum-DEO for JJB and CWC and 1(one) post of Messenger for JJB and CWC for the District Child Protection Committee, Udalguri, vide Advertisement dated 04.11.2013. The petitioner along with the respondent No. 6 took part in the selection process. The petitioner was selected and appointed for the post of Assistant-cum-DEO along with one Ms. Bronika Daimari, while one Shri Jayanta Basumatary was selected and appointed as Messenger, vide Office Order dated 04.12.2013. The respondent No. 6 was however allowed to continue working in the Assistant-cum-DEO post, as she had been working there earlier, though she was not selected in the selection process. On the other hand the petitioner was not allowed to work beyond two years from the time he gave his joining report on 05.02.2013.