ATIFUL RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned Senior Counsel for the petitioner, who is assisted by Mr. M. Das, learned counsel. Mr. T.C. Chutia, learned counsel appears for the State authorities.

(2.) The petitioner is aggrieved by the meeting minutes of the Selection Committee held on 26/9/2019, by which the petitioner's case for promotion from the post of Junior Assistant to Sub-inspector in the Food and Civil Supplies and Consumer Affairs (FCS &CA) Branch in the amalgamated establishment of the Deputy Commissioner, Dhubri was not considered, on the ground that he had 3 (three) months' break from the FCS and CA Branch, due to which he did not have 5 years continuous service in the FCS and CA Branch in the year in which the selection for promotion was to be made.

(3.) The petitioner's case is that the petitioner was appointed as a Junior Assistant under the amalgamated establishment of the Deputy Commissioner, Dhubri vide order dtd. 29/2/2008. The petitioner was posted at the FCS and CA Branch in the Office of the SDO(C), Bilasipara on 20/8/2010. Thereafter vide order dtd. 5/7/2017, the petitioner was transferred and posted in the Administration Branch of the DC Office, Dhubri, which he joined on 14.07 .2017. Thereafter vide order dtd. 12/8/2017, the Deputy Commissioner, Dhubri deputed the petitioner to the Office of the SDO(C), Bilasipara w.e.f. 13/8/2017 to 23/8/2017 for works relating to the Independence Day and Flood Relief Operations in Bilasipara Sub-Division. Thereafter vide order dtd. 16/10/2017 issued by the Deputy Commissioner, Dhubri and in the interest of public, the petitioner was transferred and posted at the FCS and CA Branch in the SDO(C)'s office, Bilasipara, which he joined on 17/10/2017.