PRATAP SINGH TAMANG Vs. STATE LEGISLATIVE ASSEMBLY SECRETARIAT

JUDGEMENT

(1.) A writ petition was filed by the petitioner before this Court for a direction upon the respondent No.1 to consider his case for promotion to the post of Under Secretary and thereafter to the post of Deputy Secretary prior to the respondent No.2 and to maintain his seniority. A consequential prayer for arrears and other financial benefits were also sought for.

(2.) Pursuant to the notice issued by this Court, the respondents entered appearance. During the pendency of the writ petition, the respondent No.1 sent a communication to the petitioner informing the petitioner that pursuant to the application dated 02.07.2019, the Speaker of the Sikkim Legislative Assembly had consented to review his case.

(3.) A report was filed by the respondent No.1 on 27.11.2019 annexing four Office Orders.