BISWAJIT DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M.K. Hussain, learned counsel for the petitioner. Also heard Shri S.Dutta, learned Standing Counsel, P&RD Department, Government of Assam whereas Shri P. Deka, learned counsel has appeared for the private respondent no. 6.

(2.) It is seen that both the contesting respondents have filed their affidavit-in opposition. The petitioner however has not filed any rejoinder-affidavit.

(3.) Considering the nature of the grievance and also the fact that this Court has disposed of a number of cases concerning a similar issue, this case has been taken up for disposal at the admission stage.