BHABESH ROY Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. M. Pathak, the learned Counsel for the petitioner. Also heard Mr. S. Sarma, learned State counsel appearing for State respondents and Mr. B. Sinha, learned counsel appearing for Respondent No.7.

(2.) This writ petition under Art. 226 of the Constitution of India is filed praying for setting aside and quashing the appointment of Respondent No.7 as Lower Division Assistant (for short, referred to as "LDA") in the office of the Directorate of Information and Public Relations, Government of Assam and for quashing the proceedings of the Selection Committee for selection to the post of LDA in the Directorate of Information and Public Relations.

(3.) While admitting the writ petition, it was observed that the appointment of Respondent No.7 will be subject to result of the case.