NAGENDRA NATH BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. S. Goswami, learned counsel for the petitioner in WP(C) No. 794/2022 and Mr. S. Borthakur, learned counsel for the petitioner in WP(C) No. 877/2022. Also heard Mr. D. Saikia, learned Advocate General, Assam assisted by Mr. J. Handique, learned Standing Counsel for the Revenue and Disaster Management Department.

(2.) This two writ petitions are taken up together for disposal as both the petitions raises common question of law and fact and arises out of a common notification dtd. 26/8/2021 issued by the Commissioner and Secretary to the Government of Assam, Revenue and D. M. Department, notifying the upper age limit of Gaon Pradhans.

(3.) Brief background fact of the case: