S SUMNYAN Vs. LIMI NIRI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgment and order dated 19.02.2009 passed by the Division Bench of the Gauhati High Court, whereby the High Court affirmed the judgment and order of the learned Single Judge allowing the writ petition filed by the private respondent No. 1 herein and holding that necessary correction be made in the seniority list of the Civil Engineers and recast the same by accepting the date of appointment of the respondent No. 1 as on 02.05.1989 and those of the appellants herein from their respective dates of regularization and that the ad-hoc period of service rendered by them as Assistant Engineers would not be counted towards their seniority in the rank of Assistant Engineer.

(3.) The appellants herein are aggrieved by the aforesaid directions issued by the learned Single Judge which were subsequently affirmed by the Division Bench of the High Court, since by the aforesaid direction they are losing the benefit of service period of about two years rendered by them as Assistant Engineers on ad-hoc basis for the purpose of counting their seniority in the rank of Assistant Engineer.