GOBIN CHANDRA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner, a Senior Lecturer of District Institute of Education and Training ( for short, hereafter referred to as 'DIET') of the State of Assam, seeks judicial intervention for redressal of his grievance against the wrong fixation of his seniority in that post vis-a -vis the respondents preferred over him.

(2.) I have heard Mr KH Choudhury, Senior Advocate assisted by Mr SK Mukhtar, Advocate, for the petitioner and Mr SK Das, learned Standing Counsel, Education Department, Govt. of Assam. None has entered appearance on behalf of the private respondents. Incidentally, on the orders of this Court, the names of Respondents 4,11 ,12 and 13 have been deleted from the array of respondents. No affidavit-in -opposition on behalf of the respondents has also been filed.

(3.) WHEREAS, Mr Choudhury has urged basing on the unequivocal norm of date of regularization of the petitioner's service that his seniority has to be reckoned on and from 21.9.93 i.e. the date of recommendation of the Commission, Mr Das, however, has not been able, in absence of the pleadings of the respondents, to effectively counter the same.