ABU ANSAR AZAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. B. Choudhury, learned counsel appearing for the petitioners. Also heard Ms. M. Bhattacharjee, learned Additional Senior Government Advocate appearing for the State respondents.

(2.) By way of the instant writ petition under Article 226 of the Constitution of India, the petitioners have put to challenged the impugned Executive Order dtd. 30/8/2025, issued by the respondent No. 2, so far as Column B(ii) is concerned, primarily on the ground that the said executive stipulation allegedly supersedes and overrides judicial orders and therefore, is bad in law.

(3.) Ms. S. B. Choudhury, learned counsel appearing for the petitioners, submits that after the order dtd. 3/4/2025 passed by the coordinate bench of this court in Abdul Kadir Bokshi Vs. State of Assam and Ors. in 2025 (3) GLT 896 : WP (C) No. 342 /2025, another order was passed by this court in Abul Kalam Azad Vs. State of Assam and Ors. in WP(C) No. 2888/2025, directing consideration of petitioners case for compassionate appointment and hence, any cut-off date under Column B(ii) of the executive order is arbitrary and unenforceable.