ARUP JYOTI GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. C. Baruah, learned counsel appearing for the writ petitioner in WP(C) No. 7227/2013 and MR. SJ Sarma, learned counsel appearing for the writ petitioner in WP(C) No.4525/2014.

(2.) By WP(C) No.7227/2013, the recommendation of the respondent No.6 therein namely Rupak Ranjan Bora in the District Level Committee meeting held on 01.03.2007, was assailed. By the other writ petition being WP(C) No.4525/2014 of the same writ petitioner, the appointment order dated 06.12.2013 of the respondent No.7 therein namely Rupak Ranjan Bora has been assailed.

(3.) In the order dated 13.11.2019, while the matter was given a consideration, it transpired that although a meeting of the DLC was held on 01.03.2007, but the actual recommendation was deferred and was made in the meeting of the DLC held on 09.07.2007. Accordingly, by the order of 13.11.2019, the records of the minutes of the DLC held on 09.07.2007 was called for. When the matter was taken up today, the records of the DLC is made available before the Court.