STATE OF ASSAM Vs. LAKSHESWAR TALUKDAR

JUDGEMENT

(1.) THE State of Assam hereby seeks a review of the judgment and order dated 27. 6. 2006 passed in CR 885/98 thereby directing the respondents mentioned therein to take immediate steps for the regularisation of the service of the writ petitioner/opposite party as Lecturer of B. R. M. Law College, Guwahati, and to release to him all consequential service benefits within a period of one month from the date of receipt of the certified copy of the order.

(2.) I have heard Mr. V. M. Thomas, learned Counsel for the review applicant and Mr. U. K. Nair, learned Counsel for the writ petitioner/opposite party.

(3.) BEING faced with the above, by letter dated 19. 7. 2008, the Government of Assam in the Education (H) Department apprised the writ petitioner of the contents of the said notice and requested him to surrender his Advocate's Licence. The latter, however, by his reply dated 22. 7. 2008 declined to do so justifying his stand on the basis of The Advocate's (Right To Take Up Law Teaching) Rules 1979 (hereafter referred to as the Rules ). Situated thus the review is sought for. According to the applicant, refusal of the writ petitioner to surrender his Advocate's licence is an insurmountable impediment to actualise the process of regularisation in terms of the directions of this Court as else the affiliation of the College would be in jeopardy. No affidavit in opposition has been filed by the writ petitioner/opposite party.