JIBESH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The case was heard on 28-02-2014 and today is fixed for delivery of order.

(2.) Heard Mr. M. Biswas, learned Counsel for the petitioner and Mr. Nur Mohammad, learned Government Advocate, Assam.

(3.) Though initially the writ petition was filed challenging the legality and validity of the order dated 13-07-2009 imposing on the petitioner the penalty of stoppage of annual increment for two consecutive years without future benefit, during the course of his argument, learned Counsel for the petitioner has limited the challenge to withholding of annual increment beyond the period of two years and promotion of the petitioner to the next higher rank of Assam Battalion Inspector.