MD. SIRAJUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the petitioner. Also heard Mr. P.K. Borah, learned standing counsel for the Elementary Education Department appearing for respondent nos. 1, 2 and 5, Mr. G. Pegu, learned Government Advocate appearing for respondent no. 3, Ms. D. Borgohain, learned counsel for respondent nos. 6 and 8 and Mr. M.K. Sharma, learned counsel for respondent no. 7.

(2.) As the pleadings has been exchanged between the petitioner and respondent nos. 6 to 8 and the learned standing counsel for the Elementary Education Department is ready with the record, at the instance of the learned counsel for the parties, the entire matter has been heard at the admission stage.

(3.) For the sake of convenience, the parties are referred as per their position in the writ petition.