DEEPJYOTI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Biswadev Sinha, the learned advocate for the petitioner. Also heard Mr. G. Pegu, the learned Govt. Advocate appearing for State respondents No. 1 to 3 as well as Mr. R. Sarma, the learned advocate for the private respondent No. 4 herein.

(2.) The selection and appointment of respondent No.4 as Junior Assistant in the Office of the Labour Officer, Mangaldoi is the subject matter of challenge in this writ petition filed under Art. 226 of the Constitution of India.

(3.) In view of the nature of grievance raised in this writ petition, this writ petition has been heard at the instance of the learned advocates appearing for all sides by issuing rule returnable forthwith.