ALL ASSAM GRADUATE HINDI SIKSHAN PARANGAT [EQUIVALENT B. ED TEACHERS] ASSOCIATION Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioner of WP(C) No. 7154 of 2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 09.12.2013 passed by the Single Judge in above-mentioned writ petition.

(2.) By impugned order, the learned Single Judge dismissed the appellant's writ petition and declined to grant him the relief prayed in the writ petition. So the short question, which arises for consideration in this writ appeal, is whether learned Single Judge was justified in dismissing the appellant's writ petition

(3.) Instead of repeating the facts involved in the case in the order, we consider it apposite to reproduce the impugned order, which not only contains the facts but also the reasoning, which led to dismissal of the appellant's writ petition. Since the impugned order is a short one, it is proper to reproduce the same in its entirety in verbatim infra.