BIDDYUTJYOTI PURKAYASTHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. B.K. Sharma, learned counsel for the appellant as well as Mr. D.K. Das. learned counsel appearing for respondent No.4 and Mr. Goswami, learned Govt. Advocate, Assam appearing for respondents Nos. 1 to 3.

(2.) The appellant is aggrieved by an order dated 18.5.2001 passed by the learned Single Judge in WP(C) No. 3471/2001.

(3.) The apple of discord involved in, this series of litigation was with regard to holding of the charge of the office of the Deputy Inspector of Schools, Silchar. The fight is between the appellant and the respondent No.4. resulting into filing of series of Civil Rules, thereby multiplying the litigation and creating problems instead of resolving the dispute.