CHANDAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M.H. Laskar, learned counsel for the petitioner. Also heard Shri R. Dhar, learned State Counsel representing the State respondents as well as Shri J. Handique, learned Standing Counsel, Revenue Department.

(2.) The present writ petition has a chequ-ered history. The petitioner was appointed as a Chainman in the establishment of the Deputy Commissioner, Cachar in the year 1987. The post of Chainman is a Grade-IV post.

(3.) It is the case of the petitioner that vide an order dtd. 24/2/2006, he was promoted (upgraded) to the post of Duftry. It is clarified that the said post of Duftry is also a Grade-IV post with however certain added financial benefits. It is seen that along with the petitioner, one Adhir Barman (Peon) was also upgraded to the post of Duftry.