GYAN RANJAN BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present appeal has been filed against the Judgment given by the leamed single Judge in Civil Rule No. 6866 dated 25.7.96.

(2.) We have heard Mr. T.C. Khatri, learned counsel appearing for the appellant/petitioner and Mr. P.G, Baruah, learned Senior Government Advocate, appearing for respondent No. 1. Sale of Assam.

(3.) Brief facts for the purposes of deciding the present appeal are that the Civil Rule was filed by the petitioner/appellant to set aside the impugned notification dated 3rd February, 1996, which runs as follows :