MANESWAR KALITA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Mr. R.C. Saikia, learned counsel for the applicant.

(2.) Mr. S. Chakravorthy, learned standing counsel, Secondary Education Department for respondent Nos. 1 and 2 and Mr. D.N. Bhattacharya, learned counsel for respondent No. 6.

(3.) This review petition is directed against the order dated 19.6.2014 passed by the Division Bench of this High Court whereby Writ Appeal No.226 of 2014 of Respondent No.6 has been allowed.