GYAMAR TANA Vs. APPSC

JUDGEMENT

(1.) Heard Mr. T. Tagum, learned counsel for the petitioner. Also heard Mr. A. Apang, learned Senior Counsel assisted by Ms. K. Loya, learned counsel for the respondent No. 1; Mr. S. Tapin, learned Senior Government Advocate for the respondent Nos.2,3 and 4; Mr. R. Saikia, learned counsel for the respondent Nos. 6, 7, 9, 10 and 11 and Mr. G. Taloh, learned counsel for the respondent No. 8.

(2.) The petitioner, Shri Gyamar Tana, has instituted this proceeding, under Article 226 of the Constitution of India, praying for the following reliefs:

(3.) The background facts, leading to filing of the present petition, are briefly stated as under: