SHUJIT KUMAR MONDAL Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions raise identical issues and, accordingly, were heard together. Today is fixed for delivery of judgment. Accordingly, judgment is dictated in the open court.

(2.) Issue raised in the two writ petitions is whether gradation list of Lecturers serving in the District Institutes of Education and Training (DIET) should be department/branch wise or cadre wise.

(3.) This issue has arisen in the context of the Assam District Institute of Education and Training Service Rules, 2010 (DIET Service Rules, hereafter). While the petitioners contend that the gradation list of Lecturers has to be department/branch wise, the respondents contend otherwise. This has given rise to the present lis.