ANAMIKA TAMULI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.K. Das, the learned counsel for the petitioner. Also heard Ms. R.S. Deori, the learned Standing Counsel for the respondent Nos. 1, 2 and 3.

(2.) Pursuant to the aforesaid decision, the Review DPC meeting was held on 14/11/2017 wherein it was resolved to recommend the name of the petitioner against the vacancy which was kept vacant in the DPC meeting held on 30/7/2015.

(3.) Pursuant to this, a Notification dtd. 30/12/2017 was issued promoting the petitioner to the post of DSCO. It is worth mentioning that while taking a decision in favour of the petitioner by the DPC in its meeting held on 14/11/2017, the claim of the petitioner for giving effect to her promotion from 30/7/2015 was deferred on the ground of the need of having an opinion from the Personal (A) and Finance Establishment (A) Department, Government of Assam.