DURGA BAHADUR SONAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC for the respondent nos.1 to 4.

(2.) This Court is taking up only Bench-II matters as per roster prepared by the Hon'ble Chief Justice of this Court. This Court on 12.09.2019 had released one writ petition being, WP(C) No.4009/2017 from being "Part-Heard" on the request of learned counsel for the respondents on the plea made that the matter was pending for a long time. The aforesaid order reads as follows:

(3.) Today, when the present petition was taken up, though none of the parties had prayed for release from this Court, as the present petition relates to a Bench-III matter, this Court considered that it should be listed before that Bench after being released from "Part Heard" from this Court as was done in the aforesaid Writ Petition, WP(C) no.4009 of 2017.