NIKUMONI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the appellant. Also heard Mr. T.C. Chutia, learned Additional Senior Government Advocate, Assam, appearing for the respondent Nos.1 & 2 and Mr. G. Baishya, learned standing counsel, Accountant General, Assam, appearing for the respondent No.3.

(2.) This is a writ appeal filed against the order dated 27.11.2020 passed by the learned Single Judge in WP(C) No.4967/2020, whereby the said writ petition was dismissed.

(3.) The case of the petitioner/writ appellant was that she was working in Social Welfare Department and had retired from service on 31.01.2020 as Child Development Project Officer (CDPO). She was promoted to the said post on 27.10.2014 but in the writ petition she had raised a claim that since her juniors were promoted to the said post in the year 2006, she is also liable to be promoted in the year 2006. The writ petition was dismissed by the learned Single Judge not only because of the inordinate delay in the writ petition but also for the reasons that any interference at this belated stage would disturb the seniority in the Department, who are not before the Court. It was stated as under:-