LEELA CHOUDHURY Vs. BINA SAIKIA

JUDGEMENT

(1.) The instant writ appeal arises against the judgment and order dated 11th May, 2016, passed by a learned Single Judge in WP (C) No.249 of 2015 (Dr. (Mrs.) Valensha Surong v. State of Meghalaya and Ors).

(2.) By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition in the following manner:-

(3.) The appellant before us, Smti. Leela Choudhury, was the private respondent No.3, before the writ Court.