JYOTISH KULI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Sarania, learned counsel for the petitioners. Also heard Mr. B.J. Ghosh, learned State Counsel appearing for Respondent Nos.1 to 4 and Mr. P.P. Dutta, learned counsel appearing or Respondent Nos.5 and 6.

(2.) At the very outset, Mr. B.J. Ghosh and Mr. P.P. Dutta have submitted that the issues raised in the writ petition is squarely covered by the judgment and order dated 18.01.2016 passed by this Court in WP(C) No.170/2015 and 3 other writ petitions. Mr. Sarania, on the other hand, submits that it is not so.

(3.) While issuing notice of motion, returnable on 03.08.2015, this Court had passed an interim order suspending the notification dated 19.05.2015, impugned in the writ petition, so far as it related to the petitioners.