BHUPEN KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. K. Sharma, learned counsel appearing for the petitioner. Also heard Mr. P. S. Deka, learned Govt. Advocate who represents the respondents. Mr. R. C. Saikia, learned counsel appears for respondent No. 4, who got himself impleaded in the present proceeding.

(2.) THE petitioner joined as a Statistical Assistant in the year 1989, under the Controller of Legal Metrology, Govt. of Assam and is before this Court to espouse a claim for promotion, to the post of Inspector. He is a science graduate with mathematics as his major subject.

(3.) UNDER the Service Rules, 1981, Post of Inspector has been included in Clause III of Rule 3 (c) and it is prescribed under Rule 5 that 25% of the posts in the Cadre of Inspector are to be filled up by promotion.