KABITA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Das, the learned counsel appearing on behalf of the petitioner. Mr. H. K. Das, the learned Standing Counsel appears on behalf of the Gauhati High Court; Mr. R. Gohain, the learned counsel appears on behalf of the respondent Nos.5 & 6 and Mr. G. Bokalial, the learned counsel appears on behalf of the Judicial Department of the Government of Assam.

(2.) The petitioner herein has assailed the promotion given to the private respondents by the Chief Judicial Magistrate, Hojai vide the order dtd. 24/1/2024, enclosed as Annexure-13 (Colly) to the instant writ petition.

(3.) It is the case of the petitioner that the husband of the petitioner one Dipananda Bora (since deceased) was employed in the establishment of the Chief Judicial Magistrate, Nagaon as a Copyist. The husband of the petitioner died in harness leaving behind the petitioner. The petitioner thereupon was appointed on compassionate grounds as a Grade-III Copyist vide an order dtd. 2/5/2013. Thereupon, the petitioner joined the establishment on 2/5/2013 and was subsequently confirmed to her post on 13/6/2016.