HIRANYA KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Buzarbaruah, learned counsel representing the appellants. Also heard Mr. A. Kalita, learned Standing Counsel, Industries and Commerce Department, Assam as well as Mr. D. K. Sarmah, Additional Senior Government Advocate, Assam, representing the respondents.

(2.) The instant intra-court writ appeal lays challenge to the final judgment and order dtd. 1/2/2018 passed by the learned Single Judge, whereby WP(C) No. 2121/2010 preferred by Late government employee Sri Hiranya Kumar Sarma claiming the relief of seniority and retrospective promotion in the cadre of General Manager, Industries and Commerce, Government of Assam, was rejected. Though the appeal came to be preferred by Sri Hiranya Kumar Sarma, but during pendency thereof he passed away and has been substituted by appellant Nos. 1(i), 1(ii) and 1(iii) being the legal heirs of Sri Hiranya Kumar Sarma.

(3.) The only grievance which the appellants now seek to ventilate through this appeal is to the extent of the claim for promotion with retrospective effect made by the original appellant/writ petitioner Sri Hiranya Kumar Sarma and the consequential monetary benefits.