GHANA PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) JUDGMENT and order dated 24.09.2013 passed by this Court in WP(C) 3838/2010 has been brought under challenge by two review petitions, namely, Review Petition No. 155/2013 and Review Petition No. 156/2013. The Review Petition No. 155/2013 has been filed by one Ghana Pegu, who was the respondent No. 6 in the main writ petition and the review Petition No. 156/2013 has been filed by one Aswini Kumar Baishya, who was the respondent No. 6 in the main writ petition.

(2.) I have heard Mr. D. Das, learned senior counsel assisted by Mr. M.K. Bora, learned counsel for review petitioner in Review Petition No. 156/2013. Mr. S.S. Dey, learned counsel has appeared on behalf of the review petitioner in Review Petition No. 155/2013. Both these review petitions have been contested by the writ petitioner. I have heard Mr. U.K. Nair on behalf of the writ petitioners. In these writ petitions I have also heard Dr. B. Ahmed, learned Standing Counsel of the Co -operation Department.

(3.) IN support of his contention the learned Senior Counsel has placed reliance in the case of P.S. Sadashiva Swami v. State of Tamil Nadu reported in 2007 (4) GLT 587 and(1975) 1 SCC 152. Drawing my attention to paragraph 2 of the case of P.S. Sadashiva Swami (supra) learned Senior Counsel maintains that challenge of a promotion order cannot be made after inordinate delay. The relevant part of the said paragraph is quoted below: