NRIPENDRA DAS Vs. BINAY KR KALITA

JUDGEMENT

(1.) Heard Shri U. K. Nair, learned counsel for the applicants (respondent nos. 36, 37, 38, 40, 41, 42, 43, 44, 46, 48, 51, 52, 53, 54, 55, 56, 57, 58 and 60) who by this present application has prayed for modification/vacation/alteration of the ex-parte interim order dated 19.12.2019.

(2.) Also Heard Shri K.N. Choudhury, learned Senior Counsel for the opposite parties / writ petitioners. Shri B. Gogoi, learned Standing Counsel, Finance Department has also been heard along with Shri P.P. Dutta, learned counsel for the APSC.

(3.) Before dealing with the interim order dated 19.12.2019, it would be convenient to narrate the facts of the case in brief.