LAWS(GAU)-2017-1-28

NIRAN DUTTA Vs. HARI PRASAD DAS

Decided On January 19, 2017
Niran Dutta Appellant
V/S
Hari Prasad Das Respondents

JUDGEMENT

(1.) Heard Mr. B.D. Das, learned Senior counsel, assisted by Mr. H.K. Sharma, learned counsel for the applicant, Mr. A.D. Choudhury, learned counsel for the opposite party-writ petitioner and Mr. A. Deka, learned Standing Counsel, Elementary Education Department, Govt. of Assam.

(2.) This application has been filed by the applicant seeking vacation of the interim order dated 011.2016 passed in WP(C) No.6488/2016.

(3.) Applicant is the respondent No.5 in the related writ petition filed by the opposite party as the writ petitioner.