Md. Nurul Ali vs The State Of Assam And 5 Ors
2022 Latest Caselaw 2372 Gua

                                                                     Page No.# 1/2

GAHC010044002021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/1531/2021

         MD. NURUL ALI
         S/O- LT. MAFIZ ALI, R/O- VILL- BAGHMARA, P.O. AND P.S.- GHOGRAPAR,
         PIN- 781369, DIST.- NALBARI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, WATER
         RESOURCES DEPTT., DISPUR, GHY-06

         2:THE SECRETARY
         TO THE GOVT. OF ASSAM
         WATER RESOURCES DEPTT.
          DISPUR
          GHY-06

         3:THE CHIEF ENGINEER
         WATER RESOURCES DEPTT.
          GOVT. OF ASSAM
          CHANDMARI
          GHY-03

         4:THE EXECUTIVE ENGINEER
          JORHAT MECHANICAL WATER RESOURCE DIVISION
          JORHAT-14
         ASSAM

         5:THE EXECUTIVE ENGINEER
          GUWAHATI MECHANICAL DIVISION
         WATER RESOURCE DEPTT.
          GHY-29
         ASSAM
                                                                                 Page No.# 2/2


            6:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
             FINANCE DEPTT.
             DISPUR
             GHY-6
            ASSA

Advocate for the Petitioner   : MS D BORGOHAIN

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 18-07-2022

Heard Ms. D. Das, learned counsel appearing on behalf of Ms. D. Borgohain, learned counsel for the petitioner, who fairly submits that the present case is covered by the Judgment & Order dated 18.05.2021 passed in WP(C) No. 9451/2019 wherein, this Court has held that promotion of a person who has been regularized against a personal post cannot be made, as the said person is holding an ex-cadre post.

Mr. B. Goswami, learned Addl. Advocate General, Assam and Mr. P. Nayak, learned counsel for the Finance Department appear for the State respondents.

The present case being a covered matter, the present writ petition is dismissed in terms of the Judgment & Order passed in WP(C) No. 9451/2019.

JUDGE

Comparing Assistant