SOMER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri M. H. Laskar, learned counsel for the petitioner. Also heard Shri R. R. Gogoi, learned Standing Counsel, PHE Department. Shri S. Biswas, learned counsel has appeared for the respondent no. 5.

(2.) Considering the facts and circumstances and also taking into account that pleadings are complete, the instant case is taken up for disposal at the admission stage itself.

(3.) The challenge in this writ petition is in connection with an order dtd. 7/6/2023 by which the Preliminary Work Order offered to the petitioner has been cancelled. However, before going to the issue, it would be beneficial if the basic facts of the case are narrated in brief.