RASHMI REKHA MAJUMDER Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel appearing for the appellants in both the Writ Appeals. Also heard Mr. D. Nath, learned Standing Counsel, Rubber Board appearing for respondent Nos.2-4 and Mr. B. Sarma, learned counsel appearing for the private respondents.

(2.) These two intra Court Appeals are directed against the common judgment and order dtd. 23/3/2021, passed by the learned Single Judge in a batch of Writ Petitions, whereby the writ petitions of the appellant Smti. Rashmi Rekha Majumder have been dismissed and partly allowed the writ petition of appellant Sri Prasanta Barua. Writ Appeal No.250/2021 is preferred by Smti. Rashmi Rekha Majumder (Writ Petitioner in WP(C) No.7777/2016, WP(C) No.3717/2016 and WP(C) No.6901/2014). Writ Appeal No.337/2021 is preferred by Sri Prasanta Barua (Writ Petitioner in WP(C) No.5815/2014), being partially aggrieved by the impugned judgment and order dtd. 23/3/2021, passed by the learned Single Judge. As both the Appeals are preferred against the common judgment and order and are analogous, same are being dispose of by this common judgment.

(3.) The factual background leading to filing of the present case, in brief, may be narrated as under:-