PRANAB GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri H. Das, learned counsel for the petitioner. Also heard Shri K. Gogoi, learned counsel appearing for the respondents.

(2.) The petitioner was initially appointed in a Grade-IV post of Dispensary Bearer in the Office of the Superintendent Junior Technical School, Goalpara, as per the appointment letter dated 29.09.1997 on compassionate ground. Thereafter, the petitioner was transferred to the Assam Engineering College, Guwahati in the same capacity as Grade-IV post and since then, he has been discharging his duties as a night chowkidar from 06.06.2011 onwards till date.

(3.) It is the case of the petitioner that as he has the requisite qualification and experience being considered for promotion to the Grade-III post, he had submitted a representation dated 10.07.2007 before the Director of Technical Education, Kahilipara, Guwahati, Assam inter-alia stating that he had been employed in the institution for the last 10 years. It was also stated that on the basis of the letter dated 09.08.2005 of the Director, the petitioner had applied for the post of Instructor as he has the required qualification of having passed Textile Technology Certificate Course as well as Higher Secondary (Arts). But no such promotion was given to the petitioner. It was also stated that the petitioner has learnt that a post of Knitting Embroidery (Textile Technology) has fallen vacant at GTS, Goalpara and he would like to apply for the same as the earlier representation dated 10.07.2007 was not taken into consideration. The petitioner had submitted another representation dated 05.10.2007 to the Director again claiming that as he has the required qualification of having passed Textile Technology Certificate Course as well as Higher Secondary (Arts), he may be considered for promotion to the vacant post of Knitting Embroidery (Textile Technology).