BHUBANESWAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Goswami, learned CGC, appearing on behalf of the appellant. Also heard Mr. A. Phukan, learned standing counsel, General Administration Department, Assam; Mr. D. K. Sarmah, learned Addl. Senior Government Advocate; and Mr. A. Paul, learned counsel; appearing on behalf of their respective respondents.

(2.) The present intra-Court appeal has been preferred by the appellant, herein, assailing the judgment and order, dt. 22/5/2022, passed by the learned Single Judge in WP(c)3029/2022.

(3.) The appellant, herein, being aggrieved by the selection and appointment effected in the case of private respondent No. 4, herein, as Revenue Sheristadar in the establishment of District Commissioner, Nalbari, had approached the writ Court by way of filing WP(c) 3029/2022.