BHABEN GOGOI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. S. Borgohain, learned counsel for the appellant and Mr. M.K. Choudhury, learned senior counsel assisted by Mr. N. Baruah, learned Standing Counsel, IOC. This is an intra-court appeal filed by the writ petitioner of WP(C) 5828/2013 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 03.10.2013 passed by the Single Judge in abovementioned writ petition.

(2.) By impugned order, the Single Judge dismissed the appellant's writ petition and declined to grant the relief claimed in the writ petition.

(3.) So the short question, which arises for consideration in this writ appeal, is whether learned Single judge was justified in dismissing the appellant's writ petition?