ABALA DEVI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) BOTH the writ petitions being connected To each other, have been heard together and are being disposed of by this common judgment and order.

(2.) THE petitioner in the first writ petition i.e. W.P. (C) No. 3661/2005 is the Respondent No. 5 in the second writ petition i.e. W.P. (C)No. 5639/2005. Similarly, the petitioner in the second writ petition is the Respondent No. 5 in the first writ petition. While the grievance of the petitioner in the first writ petition is the order having effect of her reversion from the promotional post from Upper Division Assistant (U.D.A.) to her original post of Lower Division Assistant (L.D.A.), the grievance of the petitioner in the second writ petition is his non -promotion to the post of U.D.A., which promotion was earlier provided to the petitioner in the first writ petition.

(3.) THE first writ petitioner was appointed as L.D.A. (Grade -III) in the R.C.N, by the Principal of the said college on 22.4.1987. On the other hand, the second writ petitioner was appointed as Store Keeper (Grade -III) on 7.10.1997 by the Principal -cum -Chief Superintendent of the G.M.C.H. Subsequently, he was placed on duty as LDA with effect from 20.7.1998. Even otherwise also, the post of Store Keeper is in the rank of L.D.A.