KAMAL MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr K Sarma, learned counsel for the petitioner, Mr U K Nair, learned Standing Counsel, Gauhati High Court (GHC) and Mr A B Choudhury, learned Senior Counsel, assisted by Mr M K Sharma, learned counsel for respondent No. 5.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of appointment of respondent No. 5 , in the post of Sheristadar in the establishment of District and Sessions Judge, Udalguri, vide order dated 08.05.2013, passed by the District and Sessions Judge, Udalguri and further seeks a direction to the respondents, more particularly, respondent No. 2 to appoint him in the post of Sheristadar in his establishment.

(3.) Facts of the case may be briefly noted.