BIDYUT KUMAR DEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ petition has been filed with the following relief:

(2.) The facts projected by the petitioner are that he was appointed as Khalasi vide an order dtd. 13/12/1989 in Public Health Engineering (PHE) Department in the Karimganj PHE Division. A provisional inter se list of Khalasi was prepared in which, the name of the petitioner figured against Sl. No. 66. The aforesaid provisional list was finalized on 29/5/2020 and the name of the petitioner had figured at Sl. No. 58.

(3.) The promotional exercise was undertaken by a Selection Committee which had held its meeting on 1/6/2020 for considering promotions to various vacant posts of Grade-III and Grade-IV. According to the petitioner, though his name was recommended for promotion, before such promotion could be given effect to, the petitioner had attained the age of superannuation on 30/9/2020 and had retired from service. The claim of the petitioner is that he is entitled to be given notional benefit of such promotion and accordingly, the consequential post retirement benefits.