RAJESHWAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Being aggrieved by the impugNed common judgment and order dated 11th May, 2004 passed by a learned Single Judge of this Court in WP (C) No. 4169/2000 and WP (C) No. 8019/2001 whereby and whereunder Writ Petition (C) 8019/2001 filed by the 5th respondent herein has been allowed and the WP(C) No. 4169/2000 preferred by the appellant has been dismissed. The learned Single Judge set aside the order passed by the authorities appointing the appellant as Gaonbura of Titka Garia Gaon under Sariha mouza.

(2.) In order to appreciate as to whether the judgment under appeal suffers from any infirmity requiring our interfererace, few relevant facts leading to the filing of this appeal may have to be noticed.

(3.) The appellant as well as the: respondent No. 5 applied for being appointed to the office of the Gaonbura of Titka Garia Gaon, Mouza-Sariha in the District of Barpeta. An advertisement was issued on 11.11.1998 by the Sub Divisional Office, Bajali Sub Division for selection and appointment of Gaonbura in response to which, the appellant as well as the respondent No. 5 submitted their applications. Interviews were held on 25.6.1999. The Sub Divisional Officer, Bajali Sub Division appointed the respondent No. 5 as Gaonbura.