STATE OF ASSAM Vs. ATUL HAZARIKA

JUDGEMENT

(1.) HEARD Mr. R. Baruah, learned counsel representing the appellants. None has appeared on behalf of the respondents.

(2.) BY means of this writ appeal, the appellants have put to challenge the judgement and order dated 18.1.2008, passed by the learned Single Judge in WP(C) No. 5693/2001, by which the writ petition challenging the orders dated 12.7.2002, reverting the petitioners from the promotional posts have been set aside and quashed.

(3.) AGAINST the aforesaid impugned orders of reversion dated 12.7.2002, the petitioners approached this Court by filling the writ petition, in which an interim order was passed on 4.10.2002 to the effect that if in the mean time, the impugned orders of reversion dated 12.7.2002 had not been given effect to, the same would remain suspended.