SANJIT CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri S.P. Choudhury, learned counsel for the petitioners. Also heard Shri Kaushik, learned counsel for the respondent Nos. 1 and 2, Ms. R.B. Bora, learned Standing Counsel, BTC for respondent Nos. 3, 4 and 5 and Ms. S.G. Baruah, learned counsel for respondent No. 6.

(2.) Considering the subject matter in dispute and also the fact that the writ petition is of the year 2019 where pleadings have been exchanged, the same is taken up for disposal at the admission stage.

(3.) Five numbers of petitioners have joined together in challenging the appointment of the respondent No. 6 to the post of Headmaster of the Bijni Sishu Kalyan High School in the district of Chirang.