ANUP KUMAR SHYAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY this common judgment and order, we propose to dispose of this set of twelve writ petitions, filed under Article 226 of the Constitution of India, assailing the legality and validity of the order, dated 07. 10. 2005, passed by the Registrar of Co-operative Societies, Government of Assam, in exercise of powers conferred on him under Para 4 (1) (b) (I) of the Assam Sub-ordinate Co-operative Societies (Recruitment and Conditions of Services) Orders, 1989 (hereinafter referred to as the 'service Order, 1989'), promoting thirty three Lower Divisional Assistants (LDAs), under the Co-operative Department, Government of Assam, to the posts of Junior Inspector/auditor of Co-operative Societies.

(2.) THE material facts and various stages, which have led to the present set of writ petitions, may be set out as under:

(3.) WE may pause here to point out that the additional ground of challenge to the appointment of the respondent No. 44 in WP (C) No. 789/2005 is that his name had not appeared at all in the select list and he is, thus, alleged to have promoted dehors the scheme of promotion, which governs the parties concerned.