DHIRENDRA PATWORY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chetri, learned counsel for the petitioners. Also heard Mr. P Nayak, learned counsel for the respondents.

(2.) Though multiple prayers are made in this writ petition, however, Mr. Chetri, learned counsel for the petitioners has submitted that he will confine his arguments relating to the prayers A, C and D of the petition.

(3.) The basic challenge in this writ petition is an order dtd. 30/10/2021 passed by the Chief Secretary to the Govt. of Assam pursuant to the order(s) of this court dtd. 22/9/2021, 6/10/2021 and 7/10/2021 passed in WP(C) No.5136/2021, WP(C) No.5376/2021 and WP(C) No.5501/2021 respectively. The aforesaid writ petitions were preferred by the present petitioners and their cases for consideration for promotion to the next higher grade was directed in terms of power of relaxation of Rule 16 of the Assam Secretariat Service Rules, 2019, (hereinafter referred to as Rules 19).