SUMIT PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Phukan, learned counsel for the petitioners. Also heard Mr.C.K.S. Baruah, learned Government Advocate, Assam appearing for the respondent Nos.1-5; Mr. T.J. Mahanta, learned Sr. Counsel assisted by Mr. P. Sarma, learned counsel for the respondent No.6; Mr. K.N. Choudhury, learned Sr. Counsel assisted by Mr. A. Das, learned counsel for the respondent No.7; Mr. M.K. Sharma, learned counsel for the respondent No.8 as well as Mr. S. Borthakur, learned counsel appearing for the respondent Nos.9, 10 and 11.

(2.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner is assailing the alleged arbitrary and illegal action of the respondent authorities in not promoting the petitioners to the post of Junior Information Officer (Class-III) in the Directorate of Information and Public Relations and Printing and Press Department and instead promoting the respondent No.7.

(3.) The case of the petitioners is that the petitioners are working as Librarians in the Directorate of Information and Public Relations and Printing and Press Department, Government of Assam in the State of Assam. Pursuant to an Advertisement dtd. 30/10/2018, the petitioners applied for the said post of Librarian and upon being selected on merit basis, their names were in the select list dtd. 5/3/2019 and thereafter they were appointed and accordingly, joined in service from 8/3/2019 and since then are serving in the said post.