PRADIP TIMUNG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri UK Nair, learned Senior Counsel for the petitioner. Also heard Shri SS Roy, learned State Counsel, Assam for the official respondents.

(2.) Considering the subject matter and also the fact that pleadings have been exchanged, this writ petition is taken up for disposal at the admission stage.

(3.) The petitioner is aggrieved by not promoting him to the rank of ACS Senior Grade- II w.e.f. 31/12/2015 and to the subsequent higher grades with effect from the date when his contemporaries/ juniors were promoted and also by the notification dtd. 22/1/2020 whereby he has been given promotion to the cadre of ACS Senior Grade-II with prospective effect.