COMMISSIONER AND SECRETARY Vs. LIPOKMAR YADEN

JUDGEMENT

(1.) Heard Mr. K. N. Chouhury, learned senior counsel assisted by Mr. R. M. Deka, learned counsel for the appellants. Also heard Mr. S. S. Dey and Mr. D. J. Kapil, learned counsel for respondent No.1 as well as Mr. J. Patowary, learned counsel for respondent Nos.2, 3 and 4.

(2.) The appellants are before this Court assailing the order dated 24.10.2018, passed by the learned Single Judge while disposing of I.A.(C) No.125(K)/2018 in WP(C) 57(K)/2013 in the connected petition. The private respondent No.1 herein had instituted the said writ petition assailing the action of the appellants herein in not appropriately considering the promotion avenue of the private respondent No.1 and in that light, the respondent No.1 also claimed that he is aggrieved by the notification dated 25.04.2013 whereby officiating promotions of the proforma respondents Nos.2 to 4 had been given.

(3.) The learned Single Judge in the writ petition has granted the interim order dated 14.05.2013. The appellants herein through application in I.A.(C) No.125(K)/2018 had sought that the said order be vacated. The learned Single Judge through order impugned dated 24.10.2018 has rejected the application. It is in that light, in the instant appeal, order dated 24.10.2018 is assailed.