RAJEN KUMAR CHETTRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. B. Sharma, learned Senior Counsel assisted by Mr. B.N. Sharma, learned counsel for the petitioner. Also heard Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim assisted by Ms. Tamanna Chhetri, learned counsel for the respondents.

(2.) The petitioner was initially appointed on muster roll basis during October, 1979 and thereafter he was brought under work-charged establishment with effect from 01.04.1980 by an order dated 10.04.1980. In pursuance of the notification dated 12.02.2014 issued by the Commissioner- cum-Secretary, Department of Personnel, Administrative Reforms, Training and Public Grievances, Government of Sikkim, by an order dated 20.09.2014 the petitioner came to be appointed as Junior Meter Reader, on probation for a period of one year from the date of joining. It was indicated therein that the appointment shall be governed by the Memorandum No. 1235/Adm. dated 19.09.2014.

(3.) The prayers made in the writ petition are as follows: -