UNION OF INDIA Vs. KSHITISH CH. KARMAKAR

JUDGEMENT

(1.) This application has been preferred by the 6(six) numbers of applicants under the following heading:-

(2.) The 6(six) numbers of applicants have been described as:

(3.) However, at the outset this Court has noticed that the Vakalatnama has been given to the Standing Counsel, Railways by one Shri Khindu Ram, Senior Divisional Engineer of the Coordination, Northeast Frontier Railway, Maligaon. The said officer can, at best, authorize the learned Standing Counsel for the first three applicants only namely 1. The Union of India, 2. The General Manager and 3. The Divisional Engineer. The said officer, cannot, by any stretch of imagination has the jurisdiction to authorize on behalf of the other three applicants namely 4. The State of Assam, 5. The Deputy Commissioner and 6. The Circle Officer. Further, the said Shri Khindu Ram has described himself to be the petitioner in the instant case which is incorrect.