ARABINDA KALITA Vs. STATE OF ASSAM AND ORS

JUDGEMENT

(1.) Heard Mr. M.H. Choudhury, learned counsel appearing for the petitioners. Also heard Mr. S. Dutta, learned Senior Counsel, assisted by Mr. C. Sharma appearing the respondent Nos. 2, 3 and 4, Mr. M. Khatoniar, learned counsel appearing for the respondent No. 5 and Ms. K. Phukan, learned Standing Counsel, Education appearing for the respondent No. 1.

(2.) Md. M.H. Choudhury, learned counsel for the petitioners submits that the petitioners had availed loan from the respondent Nos. 2, 3 and 4 way back in the year, 2008 and 2009. Thereafter, being aggrieved by the letter dated 19.06.2013, written by the Senior Manager of the Assam Gramin Vikash Bank, Naokata Branch to the Inspector of Schools, Baksa District Circle to take action against the defaulting borrowers, the petitioners (government service holders), had approached this Court by way of W.P.(C) No. 5422/2013.

(3.) W.P.(C) No. 5422/2013 was disposed of vide order dated 12.03.2014 as follows: