STATE OF ASSAM Vs. AMALENDU NAG

JUDGEMENT

(1.) These two intra-Court writ appeals involve identical questions of facts and law and hence, the same have been heard and are being decided together by this common order.

(2.) Brief facts relevant and essential for disposal of these two intra-Court writ appeals are noted hereinbelow.

(3.) The respondent No.1/writ petitioner, Dr. Protim Sharma, is a Ph.D. Degree holder in English from Dibrugarh University and was appointed as a Lecturer in English in the Dikhowmukh College vide order dtd. 12/5/1998 issued by the Director of Higher Education, Assam, i.e. the appellant No.2 herein. The service of the respondent No.1, Dr. Protim Sharma, was confirmed vide order dtd. 21/8/2000 issued by the appellant No.2. He was granted Senior Grade Scale of Pay by order dtd. 14/10/2011 issued by the appellant No.2 and the pay-scale was made effective from 12/5/2009. Respondent No.1 was promoted to the post of Associate Professor in the Dikhowmukh College vide order dtd. 12/5/2012.