MRIDUL TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Singha, learned counsel for the petitioners. Also heard Mr. B. Gogoi, learned Standing Counsel, Health Department for the respondents.

(2.) Pursuant to an advertisement for filling up the post of Assistant Entomologist in the Directorate of Health Services, the three petitioners herein applied for the post inasmuch as they had the requisite qualification of B. Sc with Zoology. Thereafter, on being successful in the recruitment process, the three petitioners were appointed by different notifications, all dtd. 20/2/2010, as Assistant Entomologist against the vacant post under the Directorate of Health Services, Assam. Since then, they have been serving as Assistant Entomologist till date without any break.

(3.) Being aggrieved for non-consideration of their promotion to the next higher post of District Malaria Officer, the petitioners are before this Court by way of present writ petition praying for a direction to the respondents to consider their case for promotion to the post of District Malaria Officer.