ABDUL MOZID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, the learned Senior Counsel assisted by Ms. R. Choudhury, the learned counsel appearing on behalf of the petitioners. Mr. M. Chetia, the learned Government Advocate appears on behalf of the respondent Nos. 2, 4, 6 and 7 and Mr. S. Dutta, the learned Standing Counsel, P&RD Department appears on behalf of the respondent Nos. 1, 3, 5 and 8.

(2.) The petitioners herein have approached this Court challenging the communication dtd. 10/12/2025 issued by the respondent No. 5, the order dtd. 11/12/2025 issued by the respondent No. 2 and also the delay in complying with the directions passed by this Court in the judgment and order dtd. 24/9/2025 in WP(C) No. 237/2025 and 2 (two) other writ petitions.

(3.) This Court has duly heard the learned Senior Counsel appearing on behalf of the petitioners as well as Mr. S Dutta, the learned Standing Counsel appearing on behalf of the P&RD Department.