GOVERNMENT OF ASSAM Vs. BHUPATI RANJAN MUDOI

JUDGEMENT

(1.) Delay condoned. Office to register this appeal.

(2.) This writ appeal is directed against the judgment and order dated 21.5.2012 passed by the learned Single Judge allowing the writ petition WP(C)No. 3255 of 2011 filed by the respondent as writ petitioner.

(3.) The background facts may be briefly noted.