SWAPAN BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Sarma, the learned counsel appearing on behalf of the petitioner. Also heard Mr. S Dutta, learned counsel appearing on behalf of respondent No.1, Mr. SS Roy, learned State counsel appearing on behalf of respondent Nos.2, 3, 4 and 5 and Mr. B Purkayastha, learned counsel appearing for respondent Nos.6 and 7.

(2.) The case of the petitioner herein is that pursuant to a selection process, the petitioner was appointed as Gaonburah of Charge No. 11 under Chenga Mouza of Chenga Revenue Circle vide order No.BRK.G.- 12/1018/363 dtd. 26/2/2021.

(3.) It is also relevant to take note that the said respondent Nos. 6 and 7 herein preferred an appeal before the Commissioner of Lower Assam Division challenging the order dtd. 26/2/2021.