PALLAVI CHOWDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. K. Deka, learned counsel for the petitioner as well as Mr. K. H. Choudhury, learned Sr. counsel assisted by Mr. Sheikh Muktar, learned counsel for the Respondent No. 3. I have also heard Mr. M. R. Pathak, learned Standing Counsel, Education Department.

(2.) THE petitioner is aggrieved by part of the order impugned herein by which, while promoting her as Head of the Department in Electronics and Telecommunication, she has been posted out of Guwahati to Jorhat, while the Respondent No. 3, who has also been promoted by the said order, has been retained at Guwahati.

(3.) THE impugned order is of 6th December, 2005 (Annexure-VI to the writ petition) by which the lecturers/senior Lecturers of various polytechnic institutions in different branches have been promoted as Head of the Department. The petitioner as well as the Respondent No. 3 have also been promoted as Head of the Department in the Electronics and Telecommunication branch. While the petitioner has been promoted and posted as Head of the Department at Prince of Wales Institute, Jorhat from her present place of posting at Assam Engineering Institute, Guwahati, the respondent No. 3 has been promoted and posted as Head of the Department in Assam Engineering Institute, Guwahati wherein he was already serving as a Lecturer. Be it stated here that the petitioner was already holding the charge of HOD in the Institute w. e. f. 26. 3. 2004.