MD. SADIQUE AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, learned counsel for the petitioner in WP(C) 4695/2021 and T.U. Laskar, learned counsel for the writ petitioner in WP(C) 4589/2019. Also heard Mr. S.M.T. Chistie, learned counsel for the respondents No. 1, 2 and 3 being the authorities under the Secondary Education Department of the Govt. of Assam.

(2.) The respective private respondents of the two writ petitions are being represented as writ petitioner in their own respective petition and therefore, no separate hearing is required.

(3.) The petitioner Md. Sadique Ahmed in WP(C) 4695/2021 is an LD Assistant in the Asimia High School, Karimganj district whereas, the writ petitioner in WP(C) 4589/2019 namely Safiqul Islam Choudhury is an LD Assistant in the Deorail Title Madrassa also located in the Karimganj district.