TSETEN PALZOR BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The present writ appeal challenges the impugned judgment dtd. 27/6/2022 passed by the learned single Judge of this Court in Writ Petition (C) No. 10 of 2020.

(2.) The appellant had preferred the writ petition assailing the offer of appointment dtd. 10/5/2016 made to the respondent No. 4 and the appointment order dtd. 25/6/2016 appointing the respondent no.4 as Deputy Superintendent of Police.

(3.) The appellant further prayed for setting aside notification no. 106/Gen/DOP dtd. 2/8/2016 by which the respondent no.4 had been placed at serial no.69 while he was placed at serial no.70 in the inter-se seniority list. The appellant prayed that necessary corrections be made in the Office Order dtd. 3/9/2019, by which the appellant and the respondent no.4 were promoted to the posts of Additional Superintendent of Police by placing the respondent no.4 at serial no.1 instead of the appellant. The appellant further prayed that the respondents be refrained from taking steps on the Office4 Order dtd. 3/9/2019 and a fresh seniority list be published with necessary rectification.