NABANITA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner and Mr. D.P. Borah, learned Standing Counsel, Heath Department for all the respondents.

(2.) The petitioner's prayer in this writ petition is for a direction to be issued to the State respondents to consider the petitioner's service under Regulation 3(f) of the Assam Public Service Commission (Limitation of Functions) Regulation, 1951 (hereinafter referred to as 'the 1951 Regulation) from 24/3/2017 to 15/10/2019, as regular service and consider her case for promotion to the grade of Assistant Professor.

(3.) The petitioner's case is that the petitioner was appointed as a Lecturer in Psychiatric Nursing at BSc Nursing College, Silchar vide Notification dtd. 9/10/2013 under Regulation 3(f) of the Assam Public Service Commission (Limitation of Function) Regulation, 1951 pursuant to an advertisement. Thereafter, pursuant to an Advertisement dtd. 3/7/2015, for filling up various regular posts of Lecturers in different disciplines of the Nursing College of Assam and under the Assam Health and Family Welfare (B) Department, the petitioner took part in the selection process for the post of Lecturer, Psychiatric Nursing under the Nursing College of Assam.