ATAUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra-court appeal is filed by the respondents No. 4 and 5 in the Writ Petition No. 5728/2010 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules, challenging the judgment and order dated 9.4.2012. By the said judgment and order dated 9.4.2012, while the appointment of the appellants were set aside and quashed, the prayer made by the writ petitioner for issuance of order of appointment in his favour was declined.

(2.) The facts as set out in the writ petition, may, briefly, be noticed:

(3.) The Secretary to the Government of Assam, (Secondary) Education, had filed an affidavit. The stand of the Department is set out in paragraphs 5 and 6. It is considered appropriate to extract the said paragraphs herein below: