B.K. Sharma, J. - (1.) All the writ petitions have been filed raising the grievance against the promotion of the private respondents as Head of the Department (HOD) in different departments in the particular institute under the Director of Technical Education, Assam. The writ petitions have been heard together and are being disposed of by this common judgment and order.
(2.) The writ petition being W.P. (C) No. 8129/04 (hereinafter referred as "first writ petition") was filed by the sole petitioner apprehending the promotion of the respondent No. 4 as HOD of the Automobile department. Be it stated here that the petitioner belongs to Mechanical department. However, his case is that. the there is no basic distinction between the two departments and that Lecturer in one department can be considered for promotion as HOD in another department.
(3.) The second writ petition, i.e. W.P.(C) No. 8892/05, has been filed by the petitioner in the first writ petition along with 10 other Lecturers of different institutions. This writ petition was filed assailing the legality and validity of Annexurc-5 notification dated 6.12.2005 by which the incumbents named therein were promoted as HOD in different departments. Such promotion was under Regulation 4 (d) of the Assam Public Service Commission (Limitation and I, unction), Regulation, 1951 limiting the period of promotion for only one year.;