JAYANTA BORKAKOTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms P Mishra, learned counsel for the petitioner and Ms D Das Barman, learned Government Advocate, Assam. Also heard Mr B D Das, learned Senior Counsel assisted by Mr H K Sarma, learned counsel for Jorhat Municipal board.

(2.) Basic grievance of the petitioner pertains to not allowing him to discharge his duties as Chairman of Jorhat Municipal Board without following the procedure laid down under the Assam Municipal Act, 1956, as mandated (1956 Act).

(3.) According to the petitioner, he is the ward member (commissioner) representing Ward No. 11 of Jorhat Municipal Board and was subsequently elected as Chairman of Jorhat Municipal Board (Board), which office he is holding since 21.09.2017.