AMITAVA ROY, J. - (1.)Being aggrieved by the decision of the official Respondents to abandon the process of selection wherein the petitioner along with other eligible Superintending Engineers of the Mechanical cadre of the Irrigation Department, Government of Assam, were considered for promotion to the post of Additional Chief Engineer (Mechanical) of the said department and making it open for the Superintending Engineers of the Electrical cadre of the said Department as well, the petitioner has approached this court seeking redress. He has also prayed for an appropriate writ to direct the official respondents to promote him to the post of Additional Chief Engineer (Mechanical). Irrigation as per recommendation of the Selection Board and quash any order/recommendation in favour of the Respondent No.3 for being promoted to the said post.
(2.)This court by order dated 27.7.2001 while issuing notice of motion, in the interim, directed that the post of Additional Chief Engineer (Mechanical). Irrigation Department shall not be filled up by any person outside the cadre of Engineers (Mechanical) of the said department. That interim direction is still in force.
(3.)I have heard Mr. A.K. Bhattacharyya, learned Senior Advocate, Mr. G.K. Bhattacharyya, learned Senior Advocate assisted by Mr. B Chakraborty, learned Advocate for the petitioner, Mr. B.J. Talukdar, learned State counsel for the official Respondents and Mr. M. Bhuyan, learned Advocate for the Respondent No.3.