ATIKUR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Mr. S. Das, learned Standing Counsel, Education (Higher) Department, appearing for the respondent Nos.1 and 2 and Mr. B. Deori, learned Junior Government Advocate, Assam, appearing for the respondent No.4.

(2.) As agreed to by the learned counsel appearing for the parties, the writ petition is taken up for final consideration and disposal at the admission stage itself.

(3.) The petitioner herein has raised a grievance with regard to the action/inaction on the part of the respondent authorities in provincialising his services as a Tutor in Harendra Chitra College, Bhaktardoba, Barpeta in place of his entitled provincialisation as an Assistant Professor in the said College. The petitioner has also prayed for a direction upon the respondent authorities for releasing to him his due benefits on provincialisation of his services as an Assistant Professor w.e.f. 1/1/2021.