ABDUL AZIZ AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the petitioner. Also heard Mr. KP Pathak, learned counsel for the authorities under the Secondary Education Department, Government of Assam and Mr. B Purkayastha, learned counsel for the respondent No.6 Rafik Ahmed.

(2.) By the earlier order dated 02.07.2021 notice was issued making it returnable by 26.07.2021 including the notice on the prayer for interim order.

(3.) It is stated by Mr. HRA Choudhury, learned senior counsel for the petitioner that as required by the order dated 02.07.2021 dasti service had already been effected on the respondent No. 5 and to that effect an affidavit dated 19.07.2021 has also been filed. We have perused the said affidavit filed by the writ petitioner Abdul Aziz Ahmed wherein the notice of dasti service has been enclosed and it shows that the respondent No.5 being the School Selection Committee of Abbas Ali Choudhury Memorial Higher Secondary School, Barpeta has been duly served. As none has appeared on behalf of respondent No.5, we take up the writ petition in the absence of the respondent No.5.