ADITYA BIHAR KANDALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel for the petitioner as well as Mr. R. Mazumdar, learned Standing Counsel, Higher Education Department for the respondent nos.1 and 2.

(2.) Applicant/writ petitioner seeks correction/modification in the order dated 14.02.2019 passed in the related writ petition i.e. WP(C) 4831/2015. The corrections/modifications sought for are explicitly mentioned in the prayer portion of the application. As such, this Court refrains from making repetition of the same.

(3.) Having regard to the sequence and the date of promotion granted to him, as indicated above, the petitioner questions the same and submits that the promotions have been delayed and are not in tandem with the Office Memorandum dated 19.05.2004, issued by the Government of Assam, Education (CTM) Department, whereby the AICTE recommendations regarding recruitment of Lecturers/Career Advancement Scheme have been adopted in the Engineering Colleges in Assam.