MRIDUL KUMAR LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Certain circumstances, which were not too palatable, had propelled this Court to pass an order on 12/4/2023 in the present two writ petitions which, for the sake of clarity, is extracted hereinbelow:

(2.) Pursuant to the said order, the incumbent, Shri Anant Lal Gyani, the Director of Agriculture, Government of Assam had appeared personally on 19/4/2023 and had also filed an affidavit seeking apology and had also put forward justifications for issuing work orders in terms of an email by the World Bank. Since the version was not consistent with the materials which appeared from the records produced before the Court, the incumbent was directed to file an affidavit explaining the same. The said order dtd. 19/4/2023 is also quoted hereinbelow:

(3.) The affidavit, as directed vide the order 19/4/2023 was, however filed only on 26/4/2023 which was the next date fixed. Accordingly, the matter was deferred to 28/4/2023 so that the affidavit could be perused. The matter was, accordingly heard on 28/4/2023.