MANJIT MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AC Borbora and Mr. UK Nair, learned Senior Counsel assisted by Mr. M Smith and Mr. MP Sarma, learned counsel for the petitioner. Also heard Mr. D Saikia, learned Senior Counsel assisted by Mr. S Bora, learned Standing Counsel for Guwahati Development Department, Government of Assam and Guwahati Municipal Corporation. Mr. P Pathak, learned Senior Counsel assisted by Mr. DP Borah, learned counsel has argued on behalf of respondent No.9.

(2.) This petition has been filed under Article 226 of the Constitution of India seeking a writ of quo warran to for declaring appointment of respondent No.9 to the post of Chief Engineer, Guwahati Municipal Corporation (GMC) as illegal and null and void.

(3.) Petitioner is a journalist and finding the impugned order to be unconscionable, he has filed the present writ petition. As a matter of fact, he had earlier filed a writ petition before this Court in WP(C) No.5479/2018 challenging appointment of respondent No.9 as Chief Engineer (In-charge) of Guwahati Metropolitan Development Authority (GMDA).