RAMSANKAR BHATTACHARJEE Vs. REGISTRAR GAUHATI HIGH COURT

JUDGEMENT

(1.) The issue raised in this writ petition is as regards seniority of the writ petitioner and respondents 4 and 5. Though respondent No. 7 has been impleaded, no relief has been claimed against him. Thus decision of this case will be confined to the respective merits of the petitioner and respondents 4 and 5.

(2.) Facts may be narrated in the nutshell. The petitioner was appointed temporarily and until further orders as Stenographer Grade-I in the Gauhati High Court at Principal Seat in the scale of pay of Rs. 1125-1975 per month plus other allowances as admissible under the Rules with effect from the date of his assuming charge as such, by order dated 12th June, 1987 issued by the Registrar (Judicial).

(3.) The petitioner was thereafter transferred to Agartala Bench of the Gauhati High Court in the vacancy that was caused on promotion of respondent No. 7 to the post of Private Secretary. The said order was issued on 14th March, 1988 to the following effect:-