SHEIKH HASINA Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) By engaging Article 102 of the Constitution of the Peoples Republic of Bangladesh, the Petitioner before us impugned a purported decision arrived at by the respondent nos. 2 and 3, which stands figured in Annexure-A to the Writ Petition. The text of the impugned decision is reproduced below verbatim;