KESHAB CHANDRA PAUL Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) In the present writ petition instituted under Article 226 of the Constitution of India, the petitioner has assailed an Order bearing no. 183 passed under Memo no. DJK.1-1/2021/1653-58 dated 29.112021 by the respondent no. 3 whereby the respondent no. 5 has been promoted to the post of Civil Sheristadar in the office of the Civil Judge, Kokrajhar with effect from 1/12/2021.

(2.) The relevant and necessary facts for the purpose of consideration of the challenge made herein can be exposited, briefly, as follows :-

(3.) I have heard Mr. P.K. Das, learned counsel for the petitioner; Mr. H.K. Das, learned Standing Counsel, Gauhati High Court [GHC] for the respondent nos. 1- 4; and Mr. P. Mahanta, learned counsel for the respondent no. 5.