DIMBESWAR KHERSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Nath, learned counsel appearing for the petitioner. The Assam State Co-operative Housing Finance Ltd. (hereinafter referred to as 'the HOUSEFED') authorities (respondent Nos.4 6) are represented by Advocate Mr. B Chakraborty. The Govt. Advocate Ms. K Devi appears for the State respondent Nos.1 3.

(2.) The petitioner is serving as a Supervisor in the HOUSEFED since 11.11.1994 and although multiple reliefs are sought in the writ petition, in course of hearing, the only prayer made is for consideration of promotion of the petitioner, to the post of L.D.A.

(3.) Representing the petitioner, Mr. M Nath, learned counsel refers to the direction given on 28.2.2005 (Annexure-9) in the WP(C) No.9167/2005 to project that by now the promotion should have been considered by considering the petitioner's service seniority, but despite the Court's direction in the earlier round, the HOUSEFED authorities have deferred consideration through the impugned resolution of 4.7.2006 (page 58), until receipt of Govt. confirmation on the tribal status of the petitioner.