BINOD BIHARI ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Hussain, learned counsel for the petitioner and Mr. A. Chakraborty, learned Junior Government Advocate appearing for the State respondents.

(2.) The petitioner, who had passed his HSLC examination in the year 1988 was initially appointed as a Process Server as per order dated 28.05.1982 under the establishment of the Deputy Commissioner, Bonga-igaon and was posted in the Srijangram Tehsil. Subsequently, by the order dated 13.9.1990, the petitioner was promoted as L.D Assistant cum Typist and was posted at Baitamari Tehsil, which is also under the establishment of the Deputy Commissioner, Bongaigaon.

(3.) In the present writ petition, the petitioner is aggrieved by a gradation list dated 7.5.2008, wherein in respect of the cadre of Junior Assistant, the petitioner was placed at serial No.26. It is the case of the petitioner that the petitioner was promoted as L.D Assistant cum Typist under the Assam Ministerial District Establishment Rules, 1967 and under the said rules, the qualifying service for being promoted to the cadre of Junior Assistant/LDA cum Typist is seven years. Therefore, in the view of the petitioner, the petitioner ought to have been promoted as Junior Assistant in the year 1989 itself.