ACHYUT CH. MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This case was heard on 25.09.2018 and today is fixed for delivery of order(s).

(2.) Heard Mr A Khaleque, learned counsel for the petitioner; Mr N Sarma, learned Standing Counsel, Education Department for respondent No. 1; Mr R Ali, learned counsel for respondent Nos. 2 and 3; and Mr A Chakraborty, learned Government Advocate, Assam, for respondent Nos. 5, 6 and 7.

(3.) None has appeared for respondent No. 4.