DILIP CHANDRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Sahu, the learned counsel appearing on behalf of the petitioner and Mr. B. Gogoi, the learned Standing counsel appearing on behalf of the Finance (Taxation) Department, Government of Assam. None has appeared on behalf of the respondent No.5.

(2.) It appears from the records that on 22/12/2021, the Lawazima Court has deemed service upon the respondent No.5 in terms with the provisions of Sec. 27 of General Clauses Act, 1897.

(3.) The dispute involved in the instant writ petition is that the petitioner has not been promoted to the post of Junior Assistant with retrospective effect from the date of promotion of respondent No.5, for which the petitioner has sought for a Mandamus directing the respondent authorities to immediately promote the petitioner to the post of Junior Assistant, with retrospective effect from the date of promotion of the respondent No.5, as well as for a writ of Certiorari for setting aside and quashing the promotion order dtd. 1/2/2018 passed by the respondent No.4 in favour of the respondent No.5.