ASHAD ALI MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) I have heard Mr. M.U. Mondol, learned counsel for the petitioner in WP(C) No. 2706/2008 and 3035/2008 and private respondent in WP(C) No. 2976/2008, and Mr. A.K. Bhuyan, learned Standing Counsel, Inland Water Transport Department, Govt. of Assam. I have also heard Mr. H.R.A. Choudhury, learned senior counsel, appearing for the petitioner in WP(C) No. 2976/2008, and private respondent in WP(C) No. 3035/2008, and Ms. H.N. Phookan, learned Govt. Advocate, appearing on behalf of the remaining respondents.

(2.) By this common judgment and order, I propose to dispose of all these three writ petitions inasmuch as all these writ petitions are inextricably connected with each other and the decision, in any of these writ petitions, would have a bearing on the outcome of the other writ petitions. All these writ petitions have, therefore, been, on the request made by the learned counsel for the parties concerned, heard together. WP(C) No. 2706/2008

(3.) The case of the petitioner, namely, Ashad Ali Mondal, in this writ petition, is as under: