REGENT COMPUTRONICS PVT. LTD.

Sabita Phukan Majumdar Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

CHANDAN BANERJEE AND ORS. VS. KRISHNA PROSAD GHOSH [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
STATE OF MYSORE VS. P NARASINGA RAO [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
COMMISSIONER OF SALES TAX MADHYA PRADESH INDORE VS. RADHAKRISHAN [REFERRED TO]
T R KOTHANDARAMAN VS. TAMIL NADU WATER SUPPLY AND DRAINAGE BD [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]
MAHARASHTRA FOREST GUARDS AND FORESTERS UNION VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) We have heard Mr. H.K. Das, learned Advocate for the petitioners and Mr. P. Nayak, learned Additional Advocate General, Assam, assisted by Mr. A. Phukan, learned Standing Counsel, General Administration Department for the respondents.

(2.) The petitioners are primarily aggrieved by the impugned proviso to Rule 5(5) of the Assam Secretariat Service Rules, 2019, by which a Degree of Graduation has been made mandatory qualification for promotion to the post of Superintendent for employees in the feeder post of Senior Administrative Assistant, thereby totally eliminating the promotional prospects of the petitioners, infringing their right to be considered for promotion.

(3.) The question raised before this Court, therefore, is:

Click here to view full judgment.

SABITA PHUKAN MAJUMDAR Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address