ZAKIR AHMED CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an intra -court appeal filed by the writ petitioner of WP(C) No.1580/2011 and Criminal Petition No.210/2011 under Rule 2(3) of Chapter V -A of the Gauhati High Court Rules against the order dated 21.03.2013 passed by the Single Judge in abovementioned writ petition.

(2.) BY impugned order, the learned Single Judge disposed of two cases namely WP(C) No.1580/2011 and Criminal Petition No.210/2011 and while allowing in part criminal petition no 210/2011 and quashing the FIR impugned in this petition dismissed the WP(C) No. 1580/2011 filed by the appellant herein.

(3.) THE dispute in this appeal centers around officials of a State Government undertaking - Assam Power Distribution Company Ltd (for short herein after referred to APDC) and its subsidiary companies which is engaged in the business of distribution of electricity in State of Assam. The appellant and respondent nos. 5 to 20 are the employees working in these companies on different posts at all relevant time.