NAZIMA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Sr. counsel assisted by Mr. F.U. Barbhuiya, learned counsel for the petitioner. I have also heard Mr. M. Nath, learned standing counsel, P&RD Department appearing for the official respondents.

(2.) These writ petitions have been filed alleging violation of the Govt. Notification dated 29-11-2017 in the matter of selection of Chairman of the Construction Committee for implementation of certain schemes under the different Gaon Panchayat.

(3.) According to Mr. Choudhury the persons selected as Chairman are neither the residents of the locality nor have they be selected by the "user group" as per the guidelines laid down in the notification dated 29-11-2017, as a result of which, the interest of the petitioners have suffered serious prejudice.