NOZRUL ISLAM LASKAR Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) Heard Mr. P.K. Roychoudhury, the learned counsel appearing on behalf of the petitioners in WP(C) No. 2325/2025; Mr. M.A. Sheikh, the learned counsel appearing on behalf of the petitioner in WP(C) No. 2410/2025 and Mr. L. Mohan, the learned counsel appearing on behalf of the petitioners in WP(C) No. 3408/2025. Mr. H.K. Das, the learned Standing Counsel appears on behalf of the Gauhati High Court. Mr. T.R. Gogoi, the learned Government Advocate appears on behalf of the Judicial Department of the Government of Assam and Mr. S. Das, the learned counsel appears on behalf of the private respondents.

(2.) The challenge made in the 3 (three) writ petitions relate to a Notification dtd. 22/4/2025 whereby the private respondents in WP(C) No. 2325/2025 were selected for promotion to the post of Stenographer Grade-I in the District Courts of Assam. The challenge to the impugned Notification by the petitioners in the respective writ petitions are on different grounds, but taking into account that it relates to the challenge to the impugned Notification dtd. 22/4/2025, all the 3 (three) writ petitions are taken up together for disposal by this common judgment and order.

(3.) Before proceeding to analyze the dispute, this Court finds it relevant to take note of the brief facts and the respective challenges made by the petitioners in the 3 (three) writ petitions infra .