STATE OF ASSAM Vs. D K SARMA

JUDGEMENT

(1.) Heard Mr B.C. Das, learned Addl. Sr. Govt. Advocate, Assam appearing for the appellants and Mr G.K. Bhattacharyya, learned counsel for the respondents.

(2.) Under challenge in this appeal is the order dated 21.11.95 passed by the learned Single Judge in Civil Rule No. 3659 of 1993. The State Government has preferred the appeal and has also prayed for condonation of the delay in filing the appeal. However, the appeal was admitted keeping open the question of passing appropriate orders on the request for condoning the delay. Having heard the learned counsel for the parties on that question and considering the cause shown, in our view, it is sufficient. The delay in filing the appeal is therefore condoned.

(3.) By means of the impugned order the learned Single Judge has given a direction to the State Government of Assam to create two promotional posts so that the officer working in the Publicity Wing of the Department of Weights and Measures is not forced to languish in the Department in the same rank and position till the retirement. The posts were to be created within six months.