GOHAIN DASGUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Goswami, learned counsel for the petitioner. Also heard Mr. B Goswami, learned Additional Advocate General, Assam for the Water Resources Department, Personnel (A) Department as well as the WT and BC Department of the Government of Assam.

(2.) Considering the nature of the order to be passed, we are of the view that no notice is required to be issued on the respondents No.4, 5 and 6 and their interest would be taken care of through the act that may be required to be done pursuant to this order.

(3.) The petitioner is presently working as an Additional Chief Engineer in the Water Resources Department, Diphu Water Resources Zone and is also holding the additional charge of Deputy Secretary (I) of Water Resources Department, Assam. Without going into the earlier service history of the petitioner it would be suffice to take note of that the petitioner had raised a dispute as regards the inter-se seniority in the cadre of Additional Chief Engineer in the Water Resources Department and for the purpose has submitted a representation dated 20.01.2020 before the Secretary to the Government of Assam in the Water Resources Department. A further grievance of the petitioner is that one post of Chief Engineer in the Water Resources Department is lying vacant since 31.12.2019 and even otherwise the petitioner is eligible for being considered for the post of Chief Engineer. In the aforesaid premises, this writ petition is instituted with the following prayer: