RUHUL AMIN BEPARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri D. Mahanta, learned counsel for the applicant. Also heard Shri K. Gogoi, learned Standing Counsel, Education Department as well as Shri A. Borua, learned counsel for the respondent nos. 3 to 5.

(2.) By the present application, the applicant, who was the petitioner in the WP(C)/5578/2020 has prayed for review of the order dtd. 9/3/2022 by which the said writ petition, along with certain other writ petitions were dismissed.

(3.) Before going to the grounds set forth in the application for review, it would be apposite to remind ourselves the parameters and contours in which an application for review may be held to be maintainable.