AIR 2009 GAUHATI 151 ::2010 (1) AIR Kant HCR 251 ::2010 (1) AIR Kar R 251 ::2009 A I H C 3225 ::(2011) 1 RecCivR 561 ::(2009) 5 Gau LR 835 ::2009 (3) GauLT 411 ::(2010) 1 JCR 27 (GAU) ::(2009) 80 AllIndCas 634 (GAU)

Gauhati High Court

Hon'ble Judge(s): J. Chelameshwar , C.J. AND Ranjan Gogoi, B. P. Katakey , JJ

Constitution of India , Art.225, Art.226— Gauhati High Court Rules (1967) , R.1, R.2— Assam High Court Order (1948) , Art.6— Hearing of writ petition by Full Bench - Writ petition heard in part by Division Bench - Chief Justice withdrawing part heard matter and assigning it to Full bench - Not without jurisdiction - Authority of the Chief Justice in determining the roster and assigning the cases to the various Judges of the High Court does not flow from the Rules framed under Art.225 of Constitution but authority flows from the Constitution itself. AIR 1990 Cal 168 (FB), AIR 1962 SC 876, Relied on. (Para 5 7 12)