RABIUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. S. Hoque, learned counsel for the appellant in both the writ appeals. Also heard Mr. S. Baruah, learned Standing Counsel, Pollution Control Board, appearing for respondent Nos.2, 3, and 4 and Mr. T. Chakrabarty, learned counsel appearing for the respondent No.5.

(2.) These writ appeals are presented against the common judgment and order dtd. 19/8/2019 passed by the learned Single Judge in WP(C) No.5055/2016 and WP(C) No. 5431/2016.

(3.) By way of the said two writ petitions, i.e. WP(C) No.5431/2016 and WP(C) No. 5055/2016, the petitioners have challenged the order dtd. 24/6/2016, whereby the appellant, namely, Rabiul Haque (respondent No.5 before the learned Single Judge), was given promotion and was placed senior to the writ petitioners. In the aforesaid writ petitions, the petitioners further sought restoration of their seniority over the appellant/respondent No.5. The issue involved in the two writ petitions being identical, were disposed of by the common impugned judgment and order dtd. 19/8/2019. The said common judgment being challenged in both the writ appeals, the two appeals are accordingly taken up together for disposal.