MUKUL CHANDRA BAISHYA Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, learned counsel for the appellant/ writ petitioner and Mr. R. Goswami, learned counsel representing the respondents.

(2.) Through this intra-Court writ appeal, the appellant (writ petitioner) has laid challenge to the judgment and final order dtd. 24/10/2019 passed by the learned Single Judge, dismissing WP(C) No.5526/2016 preferred by the petitioner with the following prayers:-

(3.) The appellant herein, seeks a direction upon the respondents to promote him to the post of Development Officer Grade-I from the post of Development Officer Grade-II with retrospective effect, i.e. from the date when the appellant/writ petitioner, collected premium of more than Rs.7.50 Lakhs in the extended period of time vide the letter dtd. 1/6/2001. The petitioner has also assailed the Office Memorandums dtd. 16/3/2000 and 21/1/2004 in the writ petition as well as in this writ appeal.