TARUN CH. KALITA S/O LT. HARA KANTA KALITA VILL Vs. THE STATE OF ASSAM AND 3 ORS REP. BY THE COMMISSIONER AND SECRETARY, HEALTH & FAMILY WELFARE (A) DEPARTMENT, DISPUR, GUWAHATI

JUDGEMENT

(1.) This order will dispose of both WP(C) Nos.6994/2015 and 7456/2015 since both the cases are inter-linked.

(2.) As a matter of fact, WP(C) No.6994/2015 was earlier disposed of by order, dated 20.11.2015. However, the Division Bench, by order, dated 07.12.2015, passed in WA No.368/2015 had set aside the order, dated 20.11.2015, remanding the matter for fresh decision in accordance with law. While so remanding the matter, it was directed that status quo as on the date of passing the appellate order, i.e., 07.12.2015, should be maintained by the parties.

(3.) WP(C) No.6994/2015 has been filed by Shri Tarun Chandra Kalita wherein Shri Basundhar Deka is the respondent No.4. On the other hand, Shri Basundhar Deka is the petitioner in WP(C) No.7456/2015 and respondent No.4 in that case is Shri Tarun Chandra Kalita.