MOMINUR ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. Z. Hassan, learned counsel for the petitioner. Also Heard Mr. U.K. Nair, learned Standing counsel, Gauhati High Court and Ms. S. Sarma, learned counsel for the State respondents.

(2.) THIS proceeding has been initiated with the following prayer: - -

(3.) RESPONDENT No. 3, CJM, Barpeta issued notification dated 12.07.2013 (Annexure -4 to the writ petition) inviting candidatures from the qualified Gr. -IV staff in the establishment of CJM for filling up of one post of Lower Division Assistant against the promotional quota reserved for Gr. -IV staff of the aforesaid establishment. In the terms of the Rule -6 of the Assam CJM Establishment Rule 1987, such promotion was to have made on the basis of seniority -cum -merit alone.