UPEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A B T Hoque, Learned Counsel for the Petitioner. Also heard Mr. N Upadhyay, Learned Standing Counsel, Department of Irrigation, Assam, appearing for the Respondent No. 1 and Mr. A Phukan, Learned Standing Counsel, Secretariat Administration Department, Assam, appearing for the Respondent No. 2, 3 & 4.

(2.) The Petitioner, by way of instituting the present Writ Petition, has prayed for a direction upon the Respondent authorities, to consider his case for promotion to the Cadre of Junior Administrative Assistant (JAA) in the Secretariat Administration Service.

(3.) As projected in the Writ Petition, the Petitioner was initially appointed against a Grade-IV post, in the Secretariat, Department of Irrigation, Assam, and was also authorized a scale of pay. The Petitioner, thereafter, continued against the said post. It is further projected that the Petitioner, during the course of his service, in the year 2017, had acquired his degree qualification, i.e. Bachelor of Arts (B.A) degree from Krishna Kanta Handique State Open University (KKHSOU). The Petitioner projects that in terms of the Rules, holding the field, he had acquired the requisite eligibility criteria for being considered for promotion to the post of Junior Administrative Assistant (JAA), existing in the Assam Secretariat Subordinate Service. The Petitioner submits that although, considering the date of his initial appointment as a Grade-IV employee in the Secretariat, the Petitioner would also come within the zone of consideration for such promotion. The Petitioner had approached the Respondent authorities for consideration of his case for promotion to the cadre of Junior Administrative Assistant (JAA). However, such prayer, not being considered, the Petitioner has instituted the present Writ Petition, praying for the reliefs as noticed, hereinabove.