SATYA RANJAN CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Subject matter of both the writ petitions being inter-related, those were heard together on 11.11.2016 and are being disposed of today by this common order.

(2.) Heard Ms. D. Borgohain, learned counsel for the petitioner, Mr. J. Abedin, learned Standing Counsel, Elementary Education Department, Govt. of Assam and Mr. I. H. Saikia, learned counsel for respondent No. 5.

(3.) Basic grievance of the petitioner relates to his claim of seniority over respondent No. 5. Though such grievance of the petitioner has lost much significance following regular promotion granted to both petitioner and respondent No. 5 as Head Master of ME School, it is the contention of the petitioner that by virtue of his seniority, he ought to have been made Head Master of the School where he is serving and not made Head Master of another School.