RUPA MAJUMDAR Vs. STATE

JUDGEMENT

(1.) The appeal is treated as on day's list and is being simultaneously disposed of along with CAN 4798 of 2010.

(2.) The aforesaid finding of Hon'ble Justice V. R. Krishna Iyer in the case of Gujarat Steel Tubes Ltd Etc. vs. Gujarat Steel Tubes Mdzdoor Sabha & Ors., 1980 AIR(SC) 1896, requires to be applied in the fact situation of the present case where a perfectly reasoned and justified order returned by the Hon'ble Single Judge on 29th April, 2010 in connection with W.P. 1680 (W) of 2010 has been carried in appeal.

(3.) Before us is the candidate and her mother who is appearing in person feels that the appellant No. 1 has been wronged at every stage of her academic career in the Medical College and that she has been stagnated in the fashion that she has shown from the various averments made in the memo of appeal as well as the writ application filed before the Court. According to the appellant No. 2, that out of spite the respondent authorities have purposely declared the appellant No. 1 unsuccessful and have implicated her in one after another embroglio which has resulted in her being static in the first year whereas her peer level have cleared the examination by this time.