NIZARA RAMCHIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Ramchiary, the learned advocate for the petitioner. Also heard Mr. N. Goswami, learned Govt. Advocate for the respondent Nos.1, 4 and 5, and Mr. N.H. Borbhuiya, the learned counsel for the respondent No.6. None appears on call for the respondents No.3.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order under Memo No. CEIA/Estt-14/Pt/2002/143 dated 26.05.2015, passed by the Chief Electrical Inspector - Cum- Advisor, Govt. of Assam ('CEIA' for short), by which the respondent No.6 was promoted temporarily as Junior Assistant in Grade-III in the Head Quarter Office of the CEIA in "General Category" under Post Based Roster for reservation.

(3.) The case projected in the writ petition, in brief, is that on 14.06.1999, the petitioner had joined in the Office of the CEIA as Electrical Jugali, which is a Grade-IV post, but though the private respondent No.6 was appointed as Electrical Jugali in the same office about two years later, was promoted to the post of Junior Assistant, a Grade-III post. Hence, the aggrieved petitioner has approached this Court.