MAMATA ACHARYYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Refusal of the Respondent authorities to grant the benefit of past service of the Petitioner in the cadre of undergraduate teacher when she got fresh appointment in the graduate cadre regulated and guided by separate set of Service Rules and rejection of such prayer by the Assam Administrative Tribunal vide order dated 2711.2002 passed in ATA No. 55/02 is the subject-matter of dispute raised in this writ proceeding.

(2.) Heard Mr. N. Dhar, learned Counsel for the Petitioner and Mr. U.K. Goswami, learned Standing Counsel, Education Department for the Respondents.

(3.) The relevant facts necessary for disposal of the writ proceeding which are not in dispute are as follows: