HITEN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.D. Choudhury, the learned counsel for the petitioner. Also heard Mr. P.J. Phukan, the learned standing counsel for respondents No.2, 3 and 4 as well as Mr. U.K. Nair, learned senior counsel assisted by Mr. S. Hoque, learned counsel for the private respondent No. 5. None appears on call for the respondent No.1.

(2.) Common issues arise in these two writ petitions and, as such, both the writ petitions have been heard analogously.

(3.) By the two writ petitions filed under Article 226 of the Constitution of India, the petitioners have challenged the impugned order No. WB/PF-300/94-95/229 dated 24.06.2016, by which the respondent No.5 was given promotion and making him senior to the petitioners and consequently, the petitioners have prayed for restoration of their seniority over the respondent No.5. As the two writ petitions assail the same impugned order,the facts narrated herein is based on pleadings in W.P.(C) No. 5055/2016.