AN APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. BANGLADESH, REPRESENTED BY THE SECRETARY

JUDGEMENT

(1.) By engaging Article 102 of the Constitution of the People's 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;