Roopa Dewanji vs The State Of Assam And 3 Ors
2023 Latest Caselaw 394 Gua

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GAHC010014782023




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

                            Case No. : WP(C)/522/2023

         ROOPA DEWANJI
         W/O- MANOJ DEWANJI ,
         R/O- SUNANDA ENCLAVE,
         FLAT NO-53 A, CLUB ROAD, NEAR HARIMA MANDIR, SILCHAR,
         DIST- CACHAR, ASSAM, PIN-788001



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF ASSAM, INLAND WATER
         TRANSPORT DEPARTMENT, DISPUR, GHY-06

         2:THE COMMISSIONER OF TRANSPORT
          GOVT. OF ASSAM
          PARIBAHAN BHAWAN

         JAWAHAR NAGAR
          KHANAPARA
          GUWAHATI-22

         3:THE DIRECTOR OF INLAND WATER TRANSPORT

          ASSAM
          ULUBARI
          GUWAHATI
          DIST- KAMRUP(M)
          ASSAM-781007

         4:THE EXECUTIVE ENGINEER
          INLAND WATER TRANSPORT DIVISION
          SILCHAR-78800
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Advocate for the Petitioner   : MR B D DAS

Advocate for the Respondent : SC, IWT




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                         ORDER

03.02.2023

Mr. B.D. Das, learned Senior Counsel for the petitioner prays that he may be allowed to withdraw the writ petition, with liberty to file afresh.

Ms. M.D. Borah, learned counsel for all the respondents submits that in terms of the judgment of the Division Bench of this Court in the case of Dilip Talukdar & Others vs. State of Assam & Others , reported in 2017 (2) GLT 135, a person whose service has been regularized against a personal post cannot be promoted to a cadre post, as the personal post is an ex-cadre post.

The prayer of the petitioner's counsel is allowed.

The writ petition is dismissed as withdrawn, with liberty as prayed for.

JUDGE

Comparing Assistant