SITARAM MISHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri H. Buragohain, learned counsel for the petitioners in WP(C)/6672/2021 and 6674/2021, who also represents the respondent nos. 3 to 6 in WP(C)/1115/2022. Also heard Shri P. Sarmah, learned counsel for the petitioners in WP(C)/1115/2022 and also for the respondent nos. 4 and 5 in WP(C)/6672/2021 and 6674/2021. The Transport Department is represented by Ms. MD Borah, learned Standing Counsel.

(2.) As all the three writ petitions are connected, the same are heard together and disposed of by this common judgment and order.

(3.) Before coming to the issue involved, the brief facts of the case can be culled out as follows.