JITEN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. K. Das, the learned counsel for the petitioner. Also heard Mr. D. Nath, the learned Senior Government Advocate, Assam and Mr. D. Gogoi, the learned C.G.C representing the Union of India.

(2.) The facts of the case of the petitioner are as under:-

(3.) Submission of the learned counsel for the petitioner The learned counsel for the petitioner challenges this writ petition on the following grounds:-