SRI DINARAM BOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D Sinha, learned counsel for the petitioner. Also heard Mr. A Chakraborty, learned State counsel.

(2.) The respondent No.5, as per the Office Note is represented by Ms. S Bora and Ms. M Bhuyan by filling the respective Vakalatnama along with their learned Senior counsel. It is stated that the learned Senior counsel is no more. Therefore, on record, it would be Ms. S Bora and Ms. M Bhuyan who would represent the respondent No.5. However, none appears for the respondent No.5, when the matter is called upon.

(3.) It is stated that the respondent No.5 is a member of the public of Gohaingaon village in the district of Golaghat and at the instance of the said respondent No.5, certain complaints were lodged against the present petitioner, who is a Gaonburah, resulting in the impugned termination order against the Gaonburah.