S. Talapatra, j. - (1.)Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents.
(2.)It is not in dispute that the petitioner served for 28 years as the Panchayat Extension Officer on adhoc basis in the scale of pay of Rs.1450.003710/-, as revised from time to time. His ad-hoc appointment got discontinued with effect from 31/8/2017. After two years of such discontinuation the petitioner has approached this court for directing the respondents to give him the benefits of regularization in service from the day of his initial appointment made by the memorandum dtd. 1/9/1989 [Annexure-1 to the writ petition] and to release pension and other retiral benefits on such regularization. The petitioner has also urged this court for directing the respondents further to make payment with interest.
(3.)There is no dispute that the petitioner after his engagement as the Panchayat Extension Officer served the respondents till the discontinuation on 31/8/2017 [afternoon]. But the petitioner was not regularized in all these years but he was allowed to continue for these years leaving him at lurch as absence of regularization portends in security so far the postretirement benefits are concerned.
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