BIKASH PAUL CHOWDHURY Vs. KYRSHAN LAMARE

JUDGEMENT

(1.) HEARD Mr H.R. Nath, the learned counsel for the petitioner and Mr K Khan, the learned State counsel appearing for the State respondents. WP(C) No.(SH)242/2010 Page 2 of 6

(2.) THE respondents did not submit any affidavit-in-opposition.

(3.) THE respondent authorities, consequent to the directions in the Judgment and Order of this Court, constituted a Review D.P.C. and on the recommendation of the said Review D.P.C., the respondent authorities considered the promotion of the writ petitioner to the post of Executive Engineer w.e.f. 04.02.1997 vide Notification dated 03.06.2010 (Annexure-VII).