SUSHANTA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The grievance raised in this writ petition is in respect of seniority positions assigned between the petitioners, who are the direct recruits and the respondents who are the promotees in the Assam Industries Service.

(2.) The facts material for the purpose of disposal of the writ petition and which are not disputed by the parties are as follows:

(3.) The six petitioners alongwith five others, were appointed as Assistant Manager (NT) under regulation 3 (f) of the APSC (L &P) Regulation 1951 for a period of four months. They were so appointed by Annexure- 1 notification dated 13.1.1992. The petilioners, although were appointed for a period of four months on temporary basis, they continued in their services with orders of extension. Eventually, their services were regularized by Anexure-2 notification dated 22. 6. 1995 on the basis of their selection and recommendation by the Assam Public Service Commission (APSC). The regularization of their services was stated to be with effect from the date of APSC's recommendations dated 10.10.1994. The respective places of posting of the selected candidates which included the petitioners were also indicated in the notification. It will be pertinent to mention bsre that in the order it was specified that the inter-se-seniority of the incumbents would be fixed later on.