CONSTABLE 881, GAUTOM BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an intra-court appeal filed by the writ petitioners of WP(C) No.4129/2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 26.07.2013 passed by the Single Judge in abovementioned writ petition.

(2.) By the impugned order, the learned Single Judge dismissed the writ petition filed by the writ petitioners.

(3.) So the short question, which arises for consideration in this intra court appeal, is whether learned single judge was justified in dismissing the writ petition.