LALAMTRE SUCHEN Vs. JAINTIA HILLS AUTONOMOUS DISTRICT COUNCIL

JUDGEMENT

(1.) HEARD Mr. A. Paul, learned counsel appearing for the petitioner and also Mr. N. Mozika, learned counsel appearing for the respondents No. 1, 2 & 3.

(2.) CONSIDERING the limited prayer sought for in the present writ petition for a direction to the Secretary, Executive Committee, Jaintia Hills Autonomous District Council, Jowai (for short 'JHADC') to consider and dispose of the representation dated 18.11.2014 which is self -explanatory by passing a reasoned order, this writ petition is taken up for disposal at the motion stage.

(3.) MR . A. Paul, learned counsel for the petitioner contended that promotion to Class I service from members of the Class II service shall be on the basis of seniority, merit, qualification, efficiency and experience. Further, it is the submission of Mr. A. Paul, learned counsel for the petitioner that the petitioner is not required to sit for the Department Examination for promotion to Class I service inasmuch as, promotion should be on the basis of seniority, merit, qualification, efficiency, and experience. As such, for the vacancy in the Class I service, the petitioner being the second senior most officer in the Class II service should be appointed by promotion to Class I service inasmuch as, one Shri. G. Biam, who was placed at Sl. No. 1 in the seniority list of the Class II officers, had been promoted to Class I service. Mr. N. Mozika, learned counsel for the respondents submits that the petitioner is not the second senior most Class II officer. This court is not deciding this issue in present writ petition.