SEKHAR RANJAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard

(2.) The petitioner was appointed as an Assistant Teacher at Dodhpatil M.V. School by the order dated 22.08.1987 and his services were confirmed as per the order dated 26.09.2008 with effect from 01.08.1987. We have noticed that although the petitioner was appointed on 22.08.1987, but by the Annexure - 2 order dated 26.09.2008, he was confirmed in service from 01.08.1987. It cannot be understood that as how a person was confirmed in services before he was even appointed.

(3.) Be that as it may, both the petitioner and the respondent No. 5 participated in a selection process for the post of Headmaster of Dodhpatil M.V. School. By the order dated 05.07.2017, the respondent No. 5 was selected for promotion to the post of Headmaster to the School. It is stated that the claim of the petitioner for promotion to the post of Headmaster stood rejected on the ground that he had not successfully undergone the necessary training that may be prescribed by the department.