JYOTIMA MAZUMDER DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.Dutta, learned Senior Counsel assisted by Ms. B.Bhuyan, learned Counsel for the petitioners, Mr. SP Das, learned Counsel appearing for respondents 1, 2 and 3 (Labour and Employment Department, Government of Assam) and Mr. C. Baruah, learned Standing Counsel, Assam Public Service Commission (APSC) (respondent No.4). Also heard Mr. J. Islam, learned Counsel for the intervenors.

(2.) The core issue which arises for conside -ration in this litigation is the interpretation of Rule 3(1)(c)(iv) of the Assam Craftsmen Training Service Rules, 1993 which deals with the cadre of Senior Instructor forming part of Assam Craftsmen Training Service. In other words, the short point which arises for consideration in this writ proceeding is whether the post of "Instructor" as appearing in Rule 3 (1)(c)(iv) of the Assam Craftsmen Training Service Rules, 1993 includes the post of "Instructor Mathematics" so as to be included in the cadre of "Senior Instructor", thus becoming part of the feeder cadre for promotion to the next higher cadre of "Supervisor".

(3.) The above question has arisen in the context of the following factual narrative.