(1.) The present application has been filed praying for review of a judgment and order dtd. 17/2/2022 passed by this Court in WP(C)/4660/2021 along with IA(C)/2298/2021. The review applicant was the writ petitioner in the aforesaid writ petition.
(2.) I have heard Shri SK Medhi, learned counsel for the review-applicant. Also heard Shri FZ Mazumder, learned counsel for the respondent no. 6 whereas the Education Department is represented by Shri K. Gogoi, learned Standing Counsel. Shri Gogoi has also produced the original records of the case.
(3.) It may be mentioned that in the aforesaid writ petition, the I.A. was filed by the private respondent no. 6 and while considering the said I.A., the entire writ petition was taken up for consideration and accordingly dismissed.