NRIPENDRA NATH SEAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra-Court appeal is preferred against the judgment and order dated 17.11.2017, passed by the learned Single Judge in WP(C) No.2430/2015, whereby, the writ petitioner had unsuccessfully challenged the selection and appointment of the respondent No.5 as Power Pump Operator (PPO) under the Irrigation Department of the Government of Assam.

(2.) Though in an intra-Court appeal it may not be necessary to again advert to the facts of the case in details, it would be convenient to briefly narrate the background.

(3.) We have heard Shri R. Mazumdar, learned counsel for the appellant alongwith Shri H. Bezbaruah, learned counsel. We have also heard Shri N. Upadhyaya, learned standing counsel, Irrigation Department as well as Shri B.C. Das, learned senior counsel assisted by Shri D.A. Kaiyum, learned counsel for the respondent No.5.