GENERAL SECRETARY MANTRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears on call for the petitioner.

(2.) We take note of the submissions recorded in the order dtd. 4/1/2024 that the counsel holding the brief had expired. Although on that date, the matter was adjourned to enable the petitioner to engage a new set of counsel, none appears on call for the petitioner.

(3.) We have heard Mr. R. Borpujari, learned standing counsel for the Finance Department, respondent nos.1 and 5; and Ms. U. Das, learned Govt. Advocate appearing for respondent nos.2. None appears on call for the respondent nos.3 and 4.