PALLABI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel assisted by Mr. D. Borah, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned standing counsel, Education (Higher) Department, representing the respondent Nos.1 and 2.

(2.) The petitioner, by way of instituting the present writ proceeding, has raised a grievance against non-consideration of her case for promotion under the Career Advancement Scheme (CAS) from the grade of Assistant Professor (Stage-I) to Assistant Professor (Stage-II) w.e.f. 29/11/2021 in Jhanji Hemnath Sarma College, Sivasagar.

(3.) The petitioner, on making an enquiry with the respondent authorities, was given to understand that her such promotion was not considered on account of the fact that she had not acquired the requisite Academic Performance Indicator (API) Score to qualify for such promotion under the Career Advancement Scheme on the ground that she, during the period of consideration, had availed Maternity Leave and Child Care Leave (CCL). It is to be noted here that both the Maternity Leave and the Child Care Leave were availed by the petitioner with due approval of the respondent authorities.