SYED ALTAF HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, the learned counsel for the writ petitioner, Mr. B. Gos-wami, the learned Additional Advocate General, Assam and Mr. D.K. Das, the learned counsel appears for the private respondent No.4.

(2.) The case of the writ petitioner in brief is that he joined his service in the Water Resources Department (the erstwhile Flood Control Department) under the Government of Assam in the year 1979 as an Assistant Engineer and since then, he has earned his promotion and career progression and currently holding the post of Additional Chief Engineer, Water Resources Department after having joined the post on 26.2.2016.

(3.) The respondent No.4 on the other hand initially joined the service on 28.3.1987/89 and thereafter, he was promoted to the post of Superintending Engineer in the year 2014 and presently he is also holding the post of Additional Chief Engineer after joining the said post on 12.7.2015.