UTPAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issue raised in both the writ petitions being interrelated, W.P. (C) Nos. 884/2008 and 354/2008 were heard together and are being disposed of by this common order. Though 03.06.2013 was fixed for delivery of judgment, judgment could not be delivered on that day as this Bench was not available. Accordingly, judgment is being delivered today.

(2.) The matter relates to assignment of seniority position in the inter-se-seniority list of Executive Engineers (Civil) in the Public Works Department (PWD), Government of Assam and consideration for promotion to the next higher post of Superintending Engineer (Civil).

(3.) For the sake of convenience, the facts narrated in W.P. (C) No. 884/2008 are referred to.