DINESH CH. PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. N. Saikia, learned counsel for the petitioners in WP(C) 2940/2019 and Mr. R. Mazumdar, learned counsel for the petitioner in PIL 2/2018. Also heard Mr. B. Sarma, learned Standing counsel, N.F. Railway as well as Mr. T. C. Chutia, learned State counsel, appearing for the respondents.

(2.) Learned counsel for the parties submit that though not recorded in the order dated 01.10.2019, an understanding was arrived at by and between the parties that these cases will be taken up for disposal today.

(3.) Mr. B. Sarma, however, prays for some accommodation on the ground that Mr. A. Dasgupta, learned senior counsel leading him in these cases is not available and, accordingly, he prays for taking up these matters after the vacation.