PANKAJ PUKHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common order Writ Petition (C) No. 1565/2000, Writ Petition (C) No. 2217/ 2000 and Misc. Case No. 481/2000 are proposed to be disposed of as submitted by the learned counsel for both the parties.

(2.) I have heard Mr N. Dutta, learned senior counsel for the writ petitioner and Mr P.G. Baruah, learned Advocate General, Assam.

(3.) The dispute relates to repatriation of the writ petitioner Shri Pankaj Phukan from the Border Areas Department to his parent Department, namely, the Planning and Development Departments. It would be of convenience to refer to the factual background which has prompted the writ petitioner to approach this Court for issue of directions preventing the State Government from releasing him from the borrowing Department.