AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 117 wordsAhanthem Bimol Singh, J
(Through video conferencing)
Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner.
Issue notice, returnable within 4(four) weeks.
Mr. P. Tamphanami assisting Mr. N. Kumarjit, learned AG accepts notice on behalf of the respondents No. 1 & 2, hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondent No.3 by speed post within 1(one) week.
List this case again on 16.11.2021.
It is made clear that if any promotion is given to the respondent No. 3 on the basis of the impugned seniority list, such promotion shall be subject to the outcome of the present writ petition.