SRI. JIBAN CHANDRA SONOWAL JIBAN CHANDRA SONOWAL S/O. LATE MOLESWAR SONOWAL Vs. THE STATE OF ASSAM AND ORS

JUDGEMENT

(1.) Heard Mr. S.N. Tamuli, learned counsel for the petitioner as well as Ms. V.L. Singh, learned counsel representing respondent nos. 1, 2, 3, 4 and 5. Despite service of notice, the private respondent no. 6 has not put in appearance.

(2.) Challenge is made to the Order dated 28.10.2014 issued under the hand of the Executive Engineer, Pwd, North Lakhimpur Building Division promoting the respondent no. 6 to the vacant post of Divisional Head Assistant in the said establishment. The said order of promotion is assailed primarily on the ground that the procedure adopted for promoting the respondent no. 6 marks a clear departure from the provisions under the Assam Ministerial District Establishment Service Rules, 1967.

(3.) The procedure for making recruitment to the post of Sadar Head Assistant being clearly spelt out in the aforesaid Rules of 1967, therefore, the point for adjudication lies in a narrow compus, in that, whether the statutory procedure was followed while effecting promotion of the respondent no. 6.