JATIN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P.K. Munir, learned counsel for the petitioner. Also heard Shri P.K. Borah, learned Standing Counsel, Elementary Education Department as well as Ms. D Das Barman, learned State Counsel.

(2.) Considering that this matter is pending since the year 2019 and also the fact that pleadings have been exchanged, this writ petition is taken up for disposal at the admission stage.

(3.) The case projected by the petitioner is that he is a Grade-IV employee (Chowkidar) in the establishment of the Deputy Inspector of Schools, Dhakuakhana in the district of Lakhimpur. It is submitted that he had joined the said post in the year 1994 and has completed more than 25 years in the said post (at the time of filing of the writ petition). He further submits that the petitioner was the senior-most Grade-IV employee and was also eligible for promotion to the post of Junior Assistant and accordingly vide an order dtd. 19/12/2017 issued by the Director, Elementary Education, Assam, the petitioner was promoted to the said post of Junior Assistant.