MD. TAMUR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AM Barbhuiya, the learned counsel for the petitioner and Mr. PK Deka, the learned counsel for the respondent No.8. Also heard Mr. A Chakraborthy, the learned Government Advocate for the respondent No.1 to 7.

(2.) The case has a checkered history and it pertains to the appointment of Muslim

(3.) The respondent No.8 being aggrieved filed WP(C) No.5359 of 2011 challenging the selection of the petitioner herein who was arrayed as respondent No. 8 in the said writ petition. The writ petition finally came to be considered and disposed of vide Judgment and order dated 18.05.2012 by setting aside the impugned resolution of the PC dated 24.05.2011 so far as the appointment of MMR of Buraburi was concerned and the matter was remanded back for fresh consideration. The present writ petitioner being aggrieved filed Writ Appeal No.170 of 2012 which came to be considered and disposed on 18.9.2012 upholding the decision of the learned Single Judge in the writ petition.