BHAGIRATHI KAIRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. H. M. R. Choudhury, learned counsel for the petitioner. Also heard Mr. M. Nath, learned standing counsel for the PNRD.

(2.) Learned counsel for the petitioner submits that the present writ petition is covered by the decision in WP (C) 5432/2017 decided on 15.11.2018, where this Court had directed to create a personal post of Accounts Officer, if needed, to accommodate the petitioner therein as Accounts Officer in the Panchayat and Rural Development Department, Govt. of Assam/ Hailakandi Zila Parishads. The relevant portion of the aforesaid decision is reproduced herein below:

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was initially appointed as a casual employee and thereafter his service was regularized as an L.D. Assistant after the process of merger initiated but during the period when the process of merger was temporarily halted.