UTPAL GOGOI Vs. RUNU BORGOHAIN

JUDGEMENT

(1.) Heard Shri S. Borthakur, learned counsel for the applicant (respondent No. 5). Also heard Shri R. Dhar, learned counsel for the opposite party No. 1 (writ petitioner) as well as Shri N. Sarma, learned Standing Counsel, Secondary Education Department.

(2.) By this Interlocutory Application, vacation/alteration/modification of the order dated 18.09.2017, passed in the connected writ petition, being WP(C) No. 5819/2017, has been sought for.

(3.) The brief facts which are required to be narrated are as follows.