JIABUR RAHMAN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, the learned Senior Counsel assisted by Mr. M. Khan, the learned counsel appearing on behalf of the petitioner. Mr. S.K. Talukdar, the learned Standing Counsel, Cooperation Department representing the officials Respondents. Dr. B. Ahmed, the learned counsel appears for the on behalf of the private respondent no.7. None appears for the Union of India.

(2.) Both the writ petitions being interrelated are taken up for disposal together.

(3.) The writ petition being WP(C) 5607/2021 arises out of an order dtd. 8/10/2021 whereby the appeal filed by the Petitioner was disposed of holding that the order issued by the Zonal Joint Registrar of Cooperative Societies, Silchar Zone, Cachar dt. 15/7/2020 was null and void and till the next resolutions taken by the regular Board, the private respondent who is the Respondent No.7 be allowed to function as the Secretary of the Society.