GANESH KURMI Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Aggrieved by the impugned order, dated 15.12.2010, passed in WP(C) No.5816 of 2010, the respondent No.7, in the writ petition, who is appellant herein, has preferred this appeal.

(2.) We have heard Mr. P.J. Saikia, learned counsel, for the appellant, Mr. V.M. Thomas, learned counsel, appearing for the respondent Nos.1 and 2, and Ms B. Goyal, learned Govt. Advocate, representing the respondent No.3.

(3.) The material facts, leading to the filing of this appeal, may, in brief, be set out as under: