ANIMESH MISHRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) At the outset, Shri DK Sarmah, learned counsel for the private respondent nos. 4 and 6 has raised a preliminary objection on the maintainability of the writ petition on the ground that selections pertaining to two Schools have been challenged in one writ petition in which, necessary parties have also not been arrayed.

(2.) In reply thereto, Shri B Sinha, learned counsel for the petitioner submits that he would not like to proceed with the challenge made to the selection in respect of B.L.B.S.D.V.M. Hindi High School, Lumding and therefore, he prays that the respondent nos. 4, 6 and 7 be struck off from the array of the parties.

(3.) Accordingly and on such prayer, the respondent nos. 4, 6 and 7 are struck off from the array of respondents in this writ petition.