MAMANI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner's grievance pertains to the perceived inaction of the respondent authorities in promoting her in a Grade III post in the establishment of the Deputy Registrar of Co-operative Societies, Nagaon or in upgrading her thereto.

(2.) WHILE issuing notice of motion, this Court on 19. 10. 2001 had directed the Deputy Registrar, Co-operative Societies, Nagaon to keep one post of LDA vacant for the petitioner.

(3.) I have heard Mr. K. K. Mahanta, Senior Advocate assisted by Ms. M. Kataky, Advocate for the petitioner and Mr. Rahman, learned State counsel for the official respondents.