UTPALA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Dutta, learned counsel for the petitioner. Also heard Mr. K Gogoi, learned counsel for the respondents no. 1 and 2 being the authorities under the Higher Education Department, Government of Assam.

(2.) Considering the nature of the order proposed to be passed, notices need not to be issued to the respondents no. 3 and 4 for the present.

(3.) As we intend to dispose of the writ petition with a direction to the Director of Higher Education to give a consideration to the representation dated 28.07.2021 of the writ petitioner, we are of the view that the ends of justice would be met if the Director of Higher Education deems it appropriate to issue notice to the respondents no. 3, Pandu College and 4 Smt. Lotika Saikia while deciding the representation of the petitioner.