MAHENDRA NATH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Sarma, learned counsel for the petitioner as well as Mr. G. Pegu,learned Government Advocate for the State respondent.

(2.) This case has a long chequered history. As on overall view of the matter, this Court intends to relegate the matter for a decision of the Chief Secretary, Government of Assam, only the truncated facts are referred herein.

(3.) By this writ petition filed under Art. 226 of the Constitution of India, the case projected by the petitioner is that while working as a Superintendent in the Flood Control Department in the Assam Secretariat, he was placed under suspension w.e.f. 08.05.1995 on the allegation that while entering into service the petitioner had claimed himself to be a ST(P) candidate. Upon enquiry the authorities found that the petitioner does not belong to ST(P) category and that he was a member of OBC (Koch) community.