JANARDHAN DUTTA Vs. TAPAS PRATIM SAIKIA

JUDGEMENT

(1.) The above writ appeals have been presented assailing the common judgment and order dated 20.6.2000 passed by the learned Single Judge allowing the two writ petitions being Civil Rule No.2773 of 1998 and Civil Rule No.3184 of 1998 wherein the present appellant was impleaded as respondent No.4. The Writ Appeal No.312 of 2000 corresponds to Civil Rule No.3184 of 1998 and the Writ Appeal No.313 of 2000 corresponds to Civil Rule No.2773 of 1998. The respondent No.1 in both the appeals, was the writ petitioner in the respective writ petitions.

(2.) As the appeals involve common questions of facts and law, we propose to dispose of the same by this common judgment and order.

(3.) We have heard Mr. BK.Sharma, learned senior counsel assisted by Mr. DK Sharma, Advocate for the appellant and Mr. NN.Saikia, learned senior counsel assisted by Ms. G. Deka, Advocate for the respondent No.1. Mrs A.Hazarika, learned Additional Senior Govt Advocate, Assam has appeared on behalf of the State-respondents.