AI Structured Summary
Not yet generated for this judgment
Judgment
Goutam Bhaduri, J
Heard.
The limited prayer has been made by the petitioners that the petitioners were Assistant Teachers Panchayat, subsequently their services were
merged with the Education Department. It is contended that in the year 2017 the name of the petitioners were proposed for promotion vide Annexure
P-1, however, till date no decision has been taken and the petitioners who are eligible for promotion are not been promoted.
Considering the limited prayer made by the petitioners, since the right to be considered for the promotion is a part of the service jurisprudence and a
right of the employee, therefore, the names of the petitioners has already been sent for promotion, the State is obliged to consider the same within a
reasonable time as from 2017 it appears that it has not been considered. Taking into such fact, it is directed that the State shall take a decision with
respect to the proposal on recommendation of promotion of the petitioners from Assistant Teacher Panchayat to Teacher Panchayat within a period
of six months from the date of receipt of copy of this order.
With the aforesaid observation, the writ petition stands disposed of.