FAKAR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. J. Kalita, learned counsel appearing for the writ petitioner. Also heard Mr. A. Tai, learned State counsel, appearing for respondent Nos. 1 to 4 as well as Mr. A. Matin and Mr. H. Ali, learned counsel appearing for respondent No. 5.

(2.) By this writ application, the petitioner prays for a direction to set aside the order dated 27.11.2013 issued by the respondent No. 3, i.e., Deputy Commissioner (Gaonburah Branch), Nagaon, whereby the respondent No. 5 was appointed as the Gaonburah of Gerajai Pam Lot/Kisamat, under Gerubat Mouza, in the District of Nagaon.

(3.) The petitioner is the son of late Sadat Ali, who was the Gaonburah of the said village. Sadat Ali died on 10.04.2013. Respondent No. 5 is the grandson of late Sadat Ali, being son of Md. Sultan Ali, another son of late Sadat Ali. On the death of Sadat Ali, an advertisement dated 24.06.2013 was issued by the Deputy Commissioner (Gaonburah Branch), Nagaon, inviting applications for recruitment to the said post of Gaonburah fixing the last date for submission of application on 08.07.2013. The date of interview was fixed on 29.10.2013.