JAGADISH CHANDRA BANIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri F. U. Borbhuya, the learned counsel for the petitioner. Also heard Shri M. Nath, the learned Standing counsel Panchayat and Rural Development and Shri B. Borpujari, the learned Standing counsel for the Finance Department.

(2.) This is the 2nd round of litigation by the petitioner in which he has prayed for a direction for grant of back wages pursuant to his reinstatement in service in compliance with an order dated 17.11.2009 passed by this Court in the earlier writ petition, namely, WP (C) 3131/ 2006.

(3.) The facts in brief may be stated as follows:-