ZULFIKAR ALAM HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. N Dutta, learned Senior Counsel assisted by Mr. J Roy, learned counsel for the petitioner and Mr. G Rahul, learned Standing Counsel, PWD and Mr. RM Deka, learned Standing Cousnel, PWD (Roads).

(2.) BY filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to re -consider his case for promotion from Executive Engineer (Civil) to Superintending Engineer (Civil) in the Public Works Department (PWD), Govt. of Assam.

(3.) AT the outset, it is submitted by learned counsel for the petitioner that during the pendency of the present proceeding, petitioner has been promoted to the rank of Superintending Engineer. Therefore, the grievance of the petitioner would be confined to his claim for antedating his promotion with effect from the date when his juniors were promoted.