(1.) Heard Mr. D. Das, learned senior counsel for the petitioner, Mr. R Mazumdar, learned counsel for the respondents No. 1, 2 and 3 being the authorities under the Secondary Education Department of the Government of Assam, Mr. S Bora, learned counsel for the respondents No. 4, 5 and 6 being the authorities under the Education Department of the BTC and Mr. R Islam, learned counsel appearing on behalf of the respondent No. 7 Sri Jiten Ch Kalita through a caveat.
(2.) The petitioner Sri Gajen Ch Swargiary was appointed as an Assistant Teacher in the Chinakona High School on 05.05.1998 as per the order of the Director of Education, BTC and he received his graduate scale of pay from 01.10.1998. The respondent No. 7 Sri Jiten Ch Kalita was appointed as an Assistant Teacher in the Chinakona ME School on 26.05.1992 and he was paid the graduate scale of pay from 04.06.1992.
(3.) An advertisement dated 27.05.2015 was issued inviting applications from intending candidates for promotion to the post of Headmaster of Chinakona High School. The writ petitioner Sri Gajen Ch Swargiary was a candidate pursuant to the said advertisement for the post of Headmaster of the school and he had participated in the selection process.