PADMA KANTA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Das, learned counsel for the petitioner and Mr. B. Kaushik, learned counsel for the respondents in the Secondary Education Department.

(2.) The petitioner Padma Kanta Borah was initially serving as Planning Assistant in the office of the Inspector of Schools, Nagaon. By the order the Director of Secondary Education, Assam dtd. 22/7/2022, the petitioner was promoted to the post of Planning and Statistical Officer and upon promotion was posted in the office of the Inspector of Schools, Golaghat. It is stated that on 22/7/2022 when the petitioner was promoted to the post of Planning and Statistical Officer, no vacant post of Planning and Statistical Officer was available at Nagaon and accordingly for exigencies of service, the petitioner was required to be posted at Golaghat.

(3.) It is rather unfortunate that the petitioner is also the father of a specially abled child who is presently stated to be aged about 16 years. A certificate of the Director of Health Services, Nagaon, is available on record wherein the son of the petitioner, namely, Prachurjya Bora had been certified to be suffering from 50% permanent disability due to intellectual disability (moderate).