STATE OF ASSAM Vs. SHALINI KHAN

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arises out of the order dtd. 11/12/2024 passed by the Gauhati High Court (hereinafter referred to as, 'The High Court') in Writ Appeal Nos. 361, 363, 364, 371, and 373 of 2023. The core grievance of the appellant- State in this matter is that the High Court allowed the appeals preferred by the private respondents, directing the Assam Public Service Commission (hereinafter referred to as, 'The APSC') to declare their results, and further directed the appellant-State to accord them appointments.

(3.) The appellant contends that these directions were in complete non-observance of Rule 11 of the Assam Public Services (Combined Competitive Examination) Rules, 1989 (hereinafter referred to as 'the 1989 Rules').