NIREN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. R. Sarmah, learned counsel for the petitioner. Also heard Mr. N J Khataniar, learned counsel for the respondent no. 1 being the authorities under the Elementary Education Department, Government of Assam, Mr. B. Choudhury, learned counsel for the respondent no. 2 being the authorities under the SCERT and Mr. B Sarma, learned counsel for the respondent no. 3 being the authorities under the Assam Public Service Commission.

(2.) The petitioner was appointed as a Science Instructor in the year 1989 in the erstwhile Basic Training Centre. In the year 1990, the petitioner was appointed as a Technician in the Educational Technical Branch at DIET, Jorhat, Titabar and since then he is continuing to serve as such till date. It is further stated that the petitioner would retire from service upon attaining superannuation on 28/2/2022.

(3.) The grievance raised is that inspite of having served as a Technician in the DIET, Jorhat, Titabar for almost 32 (thirty two) years, the petitioner had not been promoted although it is stated that in the year 2000 there was a recommendation for promotion. Being aggrieved the petitioner instituted WP(C)/333/2006 which was given a final consideration by the order dtd. 3/3/2011 wherein a direction was issued to constitute a selection committee or a special selection committee for the purpose of considering the promotion of the petitioner along with other petitioners of the said writ petition from the post of Technician to the post of Lecturer in DIET.