ABDUL MATIN TALUKDAR Vs. HARI CHARAN MEDHI

JUDGEMENT

(1.) THE judgment and order dated 26. 07. 2003 passed in WP (C) No. 6285/2002 and WP (C) No. 6520/2002, the former filed by the respondent No. 1 and the later by the appellant, constitutes the subject matter of the instant appeal.

(2.) WE have heard Mr. F. U. Borbhuiya, learned counsel for the appellant, Mr. A. S. Choudhury, Senior Advocate assisted by Mr. I. Hussain, Advocate for the respondent No. 1 and Mr. Pathak, learned Standing counsel, Education department for the official respondents.

(3.) THE facts in brief need reiteration for properly evaluating the competing arguments.