HAYDAR ALI MOLLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Islam, learned counsel for the petitioner, who submits that the petitioner had rendered 24 years and 11 months service as a Muster Roll Worker in the Public Health Engineering (Water) Department in Dhubri Division. The petitioner's prayer for pensionary benefits have been rejected on the ground that he has rendered only 18 years and 11 month of qualifying service, after deduction of 6 years of his initial service as a Muster Roll Worker.

(2.) Learned counsel for the petitioner submits that the respondents cannot be allowed to deduct the initial 6 years of Muster Roll Worker service, as has been held by this Court in the Judgment and Order dated 04.12.2018 passed in WP (C) 1089/2015.

(3.) Mr. R. R. Gogoi, learned counsel on behalf of the Mr. P. N. Goswami, learned counsel for the respondent Nos. 1, 4 and 6, Ms. B. Bora, learned counsel for the respondent No. 5, Ms. K. Dutta, learned counsel for the respondent No. 2 and Mr. P. Nayak, learned counsel for the respondent No. 3 and 7 fairly admit that the present case is covered by the judgment and order dated 04.12.2018 passed in WP (C) 1089/2015.