MOTIUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the appellant. Also heard Mr. M. Nath, learned Standing Counsel, P and RD Department for the respondent Nos. 1,2 and 4 as well as Mr. H.R.A. Choudhury, learned senior counsel for the respondent Nos. 5,6 and 7.

(2.) This writ appeal has been filed by the appellant/writ petitioner challenging the judgment and order dtd. 7/12/2021 passed by the learned Single Judge in WP(C) No. 7705/2019 and other connected writ petitions, by which the writ petitions were dismissed.

(3.) The appellant/writ petitioner was the President of No. 72 Bandarkona Gaon Pancayat, who was elected on 15/12/2018. At the time of filing his nomination, the appellant/writ petitioner was having two children. However, after assuming the charge of President, another child was born to the appellant/writ petitioner.