DEBAJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned Senior Counsel assisted by Mr. A. Chakraborty, learned counsel for the petitioner. Also heard Mr. D. Mazumder, learned Additional Advocate General, Assam assisted by Mr. P. Nayak, learned Standing Counsel, PWD for the respondents. Mr. A. Phukan, learned counsel appears for the respondent No. 8. Both the writ petitions being inter-related are taken up together for disposal.

(2.) The petitioner is aggrieved by the impugned order dtd. 27/4/2021, issued by the Commissioner and Special Secretary to the Government of Assam, PWRD, wherein, the following decision had been made:

(3.) The petitioner's case is that he was appointed as an Assistant Engineer in the PWRD, Govt. of Assam on 30/9/1996 and he was promoted to the post of Assistant Executive Engineer (A.E.E.) on 19/12/2002. The petitioner was thereafter, promoted to the ex-cadre post of Executive Engineer (E.E.) on 2/4/2005. The post of E.E. to which the petitioner was promoted to was created on 2/4/2005 as an ex-cadre post and was personal to the petitioner. The promotion order of the petitioner stated that the said ex-cadre post was to stand abolished, as soon as the petitioner got regular promotion as E.E., PWD into the parent cadre.