RANJIT KUMAR NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra-court appeal/writ appeal is directed against interim direction issued vide order dated 01.10.2019 passed in W.P.(C) No.7485 of 2019. Vide the interim direction, it has been provided that the writ-respondent would allow the recommended candidates to render their services. The direction has been issued considering the observations made by the Selection Committee in meeting dated 26.4.2019 as regard hardship being faced in running the Office of the Executive Engineer. The learned Single Judge while granting interim direction has considered the balance of convenience to be in favour of the respondents.

(2.) Considering the fact that the impugned order was issued at interim stage of proceedings and has been made applicable subject to outcome of the writ petition, we find no reason to interfere therewith.

(3.) A possible view has been taken by the learned Single Judge which does not call for interference in this writ appellate jurisdiction. All the relevant factors for granting interim relief have been considered.