NABA KUMAR SARANIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Salman Khurshid, learned Senior Counsel assisted by Mr. M. Sarania, learned counsel for the petitioner. Also heard Mr. D. Saikia, learned Advocate General, Assam assisted by Mr. K. Gogoi, learned counsel for the State and Mr. B.C. Das, learned Senior Counsel assisted by Mr. S. Chauhan, learned counsel for the respondent No. 8.

(2.) The present writ petition is filed assailing the speaking order dtd. 12/1/2024 passed by the State Level Caste Scrutiny Committee (SLSC), whereby it is held that petitioner does not belong to Boro Kachari Tribe.

(3.) Learned Senior Counsel for the petitioner, Mr. Salman Khurshid had extensively argued praying for an interim protection by staying the impugned speaking order dtd. 12/1/2024 passed by the State Level Scrutiny Committee (SLSC) with all further consequential action thereto. The learned Advocate General of Assam, Mr. D. Saikia, had also elaborately and extensively argued for rejection of such interim prayer. Mr. B.C. Das, learned Senior Counsel also supported such arguments advanced by the learned Advocate General.