PURABI KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. K. Nair, learned counsel for the petitioner, Mr. N. Upadhyay, learned Govt. Advocate, Assam, Mr. R.K. Talukdar, learned Standing Counsel, Assam Public Service Commission (APSC) and Mr. A.K. Bhattacharjee, learned Senior counsel, for respondent No.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, petitioner seeks quashing of advertisement bearing No.3/2015, dated 09.01.2015, issued by the APSC in respect of the post of Deputy Legal Remembrancer and Deputy Secretary under Judicial Department and further seeks a direction to the respondents to consider her case for promotion from Law Assistant to Legal Remembrancer and Under Secretary, Judicial Department, to the post of Deputy Legal Remembrancer and Deputy Secretary, Judicial Department.

(3.) Case of the petitioner is that following a selection process, she was appointed as Law Assistant to Legal Remembrancer and Under Secretary to the Govt. of Assam, Judicial Department, (Law Assistant) vide appointment order, dated 27.11.2007. The post of Law Assistant is a grade -IV post belonging to the Assam Legal Service under the Assam Legal Service Rules, 1962. Pursuant to such appointment, petitioner joined as Law Assistant and since then is continuing as such for about 8 years now.