GANESH KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri S Barman, learned counsel for the petitioner. Also heard Shri K Gogoi, learned Standing Counsel, Higher Education Department, Assam as well as Ms. D Das Barman, learned State Counsel, Assam appearing for the Personnel Department.

(2.) The grievance of the petitioner is with regard to non-consideration of his case for promotion to the post of Lecturer in Polytechnic Institute which was under consideration in a DPC constituted on 27/1/2016.

(3.) The case of the petitioner is that he had initially obtained a Three Years Diploma course in Computer Engineering and thereafter had obtained the B.Tech. in Computer Science and Engineering and also possessed long experience as Data Entry Operator and Senior Instructor. The petitioner claims to be eligible for promotion to the post of Lecturer under the Assam Technical Education Service (Junior) Rules, 1984 (Rules of 1984) and also eligible under the Assam Technical Education Service Rules, 1981 (Rules of 1981). The petitioner claims to have possessed all the requisite qualifications and experience under those Rules. However, vide the minutes of the DPC which had sat on 27/1/2016 while the cases of other candidates were considered, the petitioner was left out.