SATYABAN TALUKDAR Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. S. K. Borkataki, learned counsel for the petitioner and Ms. R. Gogoi, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to promote him to the post of Upper Divisional Assistant (UDA).

(3.) Case of the petitioner is that in the year 1980, he was appointed as Extra Writer in the Office of Sub-Registrar, Kamrup at Guwahati. After working as such for more than six years, petitioner was appointed as Copyist and posted in the Office of the Sub-Deputy Collector, Rangia. Since then, petitioner is working as Copyist, presently in the Office of respondent No. 5 i.e. Circle Officer, Rangia Revenue Circle, Rangia.