ALTAF HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Tiwari, learned senior counsel for the petitioner. Also heard Ms. S. Chutia, learned standing counsel for the Water Resource Department.

(2.) In this petition the petitioner is seeking for a direction from this Court to be issued to the respondent authority for releasing the petitioner from service with effect from 26.11.2018 as he had already sought voluntary retirement from service by submitting necessary application in that regard.

(3.) The petitioner was serving as an Executive Engineer in the Silchar Water Resource Division, having entered service in the same Department as an Assistant Engineer on regular basis on the recommendation of the Assam Public Service Commission on 8.9.1986. Thereafter, the petitioner was promoted to the higher post of Assistant Executive Engineer in the year 28.06.2002 and subsequently, he was promoted to the post of Executive Engineer on 27.06.2014.