DWIGEN GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) These bunch of writ petitions involve a common question and therefore they are taken up together for disposal.

(2.) Heard Mr. P Mahanta, the learned counsel for the writ petitioners in WP(C) No. 2858 of 2014, Mr. SC Biswas, the learned counsel for the petitioner in WP (C) No. 1920 of 2015 whereas Mr. DK Sharma, the learned counsel for the petitioners in WP (C) No. 2963 of 2014. Also heard Mr. RC Saikia, the learned counsel for the writ petitioner in WP(C) No. 2537 of 2014.

(3.) The question involved in the instant case is with regard to the promotion of Khalasis working under the Public Health Engineering (PHE) Department to the next post of Section Assistant/Junior Assistant (Grade-III). At the outset, it may be noticed that a challenge was made by the writ petitioners in WP (C) No. 2963 of 2014 before this Court alongwith similarly other situated persons that the Khalasis under the PHE Department were denied of any promotional avenues and in fact, the vacancies which occurred at the relevant time was sought to be filled up through direct recruitment by floating an Advertisement. The writ petition that was filed by the said Khalasis was registered as WP (C) No. 434 of 2011. During the proceedings of the case, it was noticed that the Advertisement for filling up the post of Sectional Assistant by direct recruitment had not been finalized and taking into account the fact that there was no recruitment rules for the post of Section Assistants, this Court disposed of the writ petition on 28.4.2011, by directing the respondent authorities to examine the desirability of having recruitment rules for the post of Section Assistant to be filled up by promotion or direct recruitment or both.