DEBA KUMAR DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions pertaining to the same issue, i.e. the promotion and seniority in the post of Addl. Chief Engineer in the Water Resources Department, Government of Assam, have been heard together and are being disposed of by this common judgment and order.

(2.) At the very outset, upon hearing the learned Counsel for the parties, although it was pointed that all the cases are governed by the earlier decisions of this Court Khaninder Nath Choudhury v. State of Assam and Ors., 2007 4 GauLT 587 and Bhogeswari Saikia v. State of Assam and Ors., 2010 3 GauLT 377 it was argued by the contesting counsel that their being distinctive features involved in the writ petitions, it is possible to take a different view of the matter.

(3.) The brief leading to the filing of the writ petitions are as follows: