MANDIRA DAS SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal is filed, against the judgment and order of the learned Single Judge dated 29.6.2010 passed in WP (C) 3680 of 2009 which was heard along with WP (C) 5444 of 2008, WP (C) 4965 of 2009 and WP (C) 4966 of 2009 whereby and whereunder the writ petition of the present Appellant was dismissed along with other writ petitions.

(2.) As according to us, when in the appeal there is not much merit, it would not be proper to dismiss the appeal on technical ground of condonation of delay, before taking up the instant appeal for admission hearing. We have condoned the delay of 74 days in filing the present appeal and taken up the writ appeal for admission hearing.

(3.) Heard Mr. K.P. Sarma, learned senior counsel assisted by Mr. K.R. Patgiri, learned Counsel for the Appellant as well as learned Government Advocate, Assam for the State Respondents.