CHAMPAK RAVA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. A. Borah, learned counsel for the petitioner. Also heard Mr. D. P. Borah, learned standing counsel, Health and Family Welfare Department, appearing on behalf of respondents the State respondents. However, none appears for private respondents No. 5, 6 and 7.

(2.) The grievance raised by the petitioner in the present proceeding, pertains to the denial of the benefit of promotion to the cadre of Lower Division Assistant[presently rechristened as "Junior Assistant(JA)"] and his supersession in such promotion by the private respondents No. 5, 6 and 7.

(3.) As projected in the writ petition, the petitioner, in pursuance to a Special Recruitment Drive as conducted by the Health and Family Welfare Department, Government of Assam, for filling up of vacant posts reserved for candidates belonging to Scheduled Castes/Scheduled Tribes; the petitioner being found to be eligible, he was along with others, appointed as a Grade-IV employee vide an order, dtd. 24/1/2006, issued by the Director of Health Services, Assam. The petitioner on his recruitment against the Grade-IV post as involved in the said special recruitment drive, was, on his appointment vide order, dtd. 24/1/2006, posted against an available vacant post in the establishment of the Joint Director of Health Services, Government of Assam, Sonitpur. It is contended that the petitioner joined his services in terms of his said order of appointment on 10/2/2006.