MULIN SHARMA Vs. STATE OF ASSAM AND OTHERS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 25.07.2012 passed by the Gauhati High Court at Gauhati in Writ Appeal Nos. 14 of 2010 and 226 of 2009 whereby the Division Bench of the High Court partly allowed Writ Appeal No. 14 of 2010 filed by the appellant herein against the judgment and order dated 19.01.2007 passed by the learned single Judge of the High Court in Writ Petition No. 2357 of 2004 and dismissed the Writ Appeal No. 226 of 2009 filed by the respondents herein.

(3.) Brief facts: