RANJAN KUMAR CHAKRAVARTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. J. Patowary, learned counsel for the petitioner. Also heard Mr. N. Dutta, learned senior counsel assisted by Mr. B.D. Goswami, learned counsel for the respondent no. 5 and Mr. R. Mazumdar, learned counsel for the Secondary Education Department of the Government of Assam.

(2.) The petitioner Sri Ranjan Kumar Chakravarty was appointed as Assistant Teacher in Paka Higher Secondary School on 28.03.1992 whereas the respondent no. 5 Sri Sanjib Kumar Talukdar was appointed as Assistant Teacher in Bajali Higher Secondary School on 27.04.1994. Both the teachers were drawing graduate scale of pay from their respective dates of joining and both of them have the qualification of B.Ed. degree.

(3.) On 27.04.2005, the petitioner Sri Ranjan Kumar Chakravarty was transferred to the Bajali Higher Secondary School. The dispute between the petitioner and the respondent no. 5 now is who between the two would be senior so as to become the In-Charge Principal of the Bajali Higher Secondary School. By the order impugned dated 31.10.2020, the Commissioner and Secretary to the Government of Assam in the Secondary Education Department had noted the aforesaid facts and arrived at his conclusion that considering the matter in its entirety and the station wise seniority, the respondent no. 5 Sri Sanjib Kumar Talukdar was found to be senior to the petitioner Sri Ranjan Kumar Chakravarty.