SHASYED FOKIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the petitioners. Also heard Mr. S.P. Bhattacharjee, learned standing counsel, Secondary Education Department, appearing for respondent No.1.

(2.) Issue notice, returnable on 09.12.2019.

(3.) Petitioners to take steps for service on the remaining respondents through the learned standing counsel for the concerned departments.