GOPAL SARKAR Vs. ASSAM FISHERIES DEVELOPMENT CORPORATION LTD.

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned Senior Counsel assisted by Mr. T. Chakraborty, learned counsel for the petitioner; Mr. P. Sarmah, learned Standing Counsel, Assam Fisheries Development Corporation Ltd. [AFDCL] for the respondent nos. 1 and 2; and Mr. G. Bakalial, learned Junior Government Advocate, Assam for the resonant nos. 3 and 4.

(2.) The petitioner herein has approached this Court for the second time with regard to the same grievance, after approaching the Court previously by way of a writ petition, W.P. [C] no. 869/2026, which was disposed of by an Order dtd. 18/2/2026 with certain directions.

(3.) Further, in view of the nature of grievance canvassed on behalf of the petitioner in this writ petition, the writ petition is taken up for final consideration at the motion stage itself, as agreed to by the learned counsel for the parties.