MANALISHA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) All these three writ petitions being connected and the relief prayed for being similar, the same were heard analogously and are being disposed of by this common judgment and order.

(2.) Before going into the principal issue which is almost common to all the three writ petitions, it would be convenient to note the facts, in brief of all the three cases.

(3.) WP(C) 904 of 2017 has been instituted by one Bimal Konwar. It is contended that the petitioner was initially appointed as a Junior Scientific Officer in the Toxicology Division of the Directorate of Forensic Science, Assam on 9/12/1999 against a post reserved for ST(P). It is the case of the petitioner that as per the Assam Forensic Science Laboratory Service (Amendment) Rules, 2003, a Junior Scientific Officer is eligible for promotion to the next higher cadre of Scientific Officer on completion of three years of continuous service.