ASHIM DEB GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri SK Goswami, learned counsel for the petitioner in these cases. Also heard Shri N. Upadhyay, learned Standing Counsel, Irrigation Department. Shri T. Chakraborty, learned counsel is also present who had filed MC/729/2014 in WP(C)/994/2014 praying for impleadment as party respondent.

(2.) At the outset, the learned counsel for the petitioner have informed this Court that there are substantial developments in these cases and the principal relief has already been granted to the petitioner towards his claim for promotion and seniority in the Department. It has also been informed that the petitioner as well as private respondent had, in the meantime, retired from services. The only issue at this stage, as canvassed by Shri Goswami, learned counsel for the petitioner is the issue of regularization of services as Chief Engineer (Minor Irrigation) of the Department.

(3.) Shri Goswami, learned counsel for the petitioner has drawn the attention of this Court to the order dtd. 8/1/2015 passed in a bunch of writ petitions including these cases. By the said order, the petitioner was directed to be allowed to hold the charge of the post of Chief Engineer (Minor Irrigation) and his case for regular promotion was to be considered in the ensuing DPC.