MRIDUL RAJKHOWA Vs. DISTRICT LEGAL SERVICES

JUDGEMENT

(1.) Heard Mr. S. Khound, learned counsel appearing for the petitioners. Also heard Mr. K. M. Mahanta, learned counsel appearing for the respondent Nos. 3 and 4.

(2.) Pertinent that though notices have been duly served upon respondent Nos. 1 and 2 as is apparent from the Office Note dtd. 30/12/2019, there has been no representation on behalf of the aforesaid two respondents.

(3.) The pleadings having been completed, the writ petition is taken up for final disposal at the stage of Admission with the consent of the learned counsels appearing for the parties.