PINKY CHANDA @ PINKY ROY CHOWDHURY Vs. STATE OF ASSAM AND 5 ORS REP BY COMMISSIONER AND SECRETARY TO GOVT OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, learned senior counsel representing the petitioner as well as Mr. A. Deka, learned counsel representing the respondent No.1. Also heard Ms. M. Sarma, learned counsel representing the respondent Nos.2, 3 & 5. Mr. K. Nayak, learned counsel represents respondent No.4.

(2.) Having regard to the facts in issue, service of Notice on respondent No.6 is not deemed necessary and the writ petition is taken up for final disposal at the Motion stage on consensus arrived at between the parties.

(3.) The petitioner is serving as a Block Accountant on contractual basis under Axom Sarba Siksha Abhiyan