DEBENDRA NATH DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Purkayastha, learned counsel for the petitioner. Also heard Mr. R Mazumdar, learned counsel for the respondents no. 1, 2 and 3 being the authorities in the Secondary Education, Government of Assam and Mr. A Sarma, learned counsel for the respondent no. 4 Smt. Pranita Kalita.

(2.) Both the petitioner Debendra Nath Deka and the respondent no. 4 Pranita Kalita intend to be appointed as the Principal In-Charge of the Bezera Higher Secondary School. The petitioner Debendra Nath Deka claims to be having the qualification of M.A./B.Ed. and he was appointed in the intermediate scale on 23.04.1998 and thereafter, he has been receiving the graduate scale of pay from 22.11.1993.

(3.) The respondent no. 4 Pranita Kalita, who also has the qualification of M.A./B.Ed. has been receiving the graduate scale of pay from 26.09.1993. Admittedly, from the date of receiving their respective graduate scales of pay, the respondent no. 4 Pranita Kalita would be senior to the petitioner Debendra Nath Deka.