TRISHNA NGATE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M. Sarania, learned counsel for the petitioner. Also heard Shri S.S. Roy, learned State Counsel representing the respondent Nos. 1 to 3 and the respondent No. 4 is represented by Shri N. Anand, learned counsel.

(2.) Considering the subject matter of dispute and the fact that the matter is pending since the year of 2017, the same is taken up for disposal at the admission stage.

(3.) Before going into the issue which calls for determination, it would be convenient if the facts of the case are narrated in brief.