PRONAB BHARALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Goswami, learned Senior Counsel assisted by Mr. P. Neog, learned counsel for the petitioners.

(2.) Issue notice, returnable within 4 (four) weeks.

(3.) Ms. A. Gayan, learned CGC accepts notice on behalf of respondent No. 1. Mr. S. Sarma, learned Standing Counsel, SSA accepts notice on behalf of respondent No. 4. Ms. N. Phukan, learned Standing Counsel, Elementary Education Department accepts notice on behalf of respondent Nos. 2, 3 and 5.