JOGESWAR BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India has been filed challenging the legality and validity of two orders dated 27.5.91 Annexure V and order dated 31.8.91, Annexure-VII to the Writ application. Annexures V and VII are quoted below : Annexure-V

(2.) 3 copies of specimen signature of your wife.

(3.) 3 copies of your family details. Sd/- Commandant, 8th A.P. Bn. Barhampur, Nagaon, Assam." nnexure-VII